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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Telangana - Subsection

Section 41(2) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(2)[ The appointing authority shall fix the remuneration to the liquidator for his services.] [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]