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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttarakhand - Subsection

Section 73(1) in Uttarakhand Co-Operative Societies Act, 2003

(1)Where the Registrar has made an order under section 72 for the winding up of a co-operative society, he may appoint a Govt. servant of co-operative department to be a liquidator for the purpose and, if necessary, fix his remuneration.