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[Cites 0, Cited by 0] [Section 276] [Entire Act]

State of Uttar Pradesh - Subsection

Section 276(1) in The U.P. Co-operative Societies Rules, 1968

(1)The liquidator shall, after determining the assets and liabilities of the society as they stood on the date on which order under Section 72 was passed, proceed to make contribution order under clauses (b) and (f) of sub-section (2) of Section 74.