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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(4)(b) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(b)information of the impending amalgamation and settlement of claims of members and creditors is sent to the Registrar and the Registrar's acknowledgement of receipt of the information is obtained; and