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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(3) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(3)Any co-operative found to be " aberrant" for continuous three years shall be deregistered or dissolved by the Registrar;Provided that such co-operative shall be given an opportunity of being heard before the deregistration or the dissolution.