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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 96(1)(c) in Arunachal Pradesh Co-operative Societies Act, 1978

(c)when the dispute is in respect of any matter touching the constitution, management or business of a society which has been ordered to be wound up under Section 106, or in respect of which a nominated committee or an administrator has been appointed under Section 79, be six years from the date of the order issued under Section 106, or Section 79, as the case may be;