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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Chattisgarh - Subsection

Section 82(2) in The Chhattisgarh Co-Operative Societies Act, 1960

(2)While a society is being wound up, no suit or other legal proceedings relating to the business of such society shall be proceeded with, or instituted against, the liquidator as such or against the society or any member thereof, except by leave of the Registrar and subject to such terms as he may impose.