Section 72(5)(b) in The Bihar Co-operative Societies Rules, 1959

[Cites 0, Cited by 0] [Section 72(5)] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(5)(b) in The Bihar Co-operative Societies Rules, 1959

(b)Any creditor desirous of moving an amendment to the proposed arrangement or compromise shall send to the person issuing the notice under Rule 72 a copy of the proposed amendment at least 14 days before the date of the meeting and such person shall cause copies of such amendment to be sent by ordinary post or by messenger to each creditor to whom the notice under Rule 72 has been sent:

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State of Bihar - Subsection

Section 72(5)(b) in The Bihar Co-operative Societies Rules, 1959