Section 102(1)(c) in The Manipur Co-operative Societies Act, 1976

[Cites 0, Cited by 0] [Section 102(1)] [Section 102] [Entire Act]

(c)of his own motion, in the case of a society which-

(i)has not commenced working, or

(ii)has ceased working, or

(iii)possesses shares or members' deposits not exceeding five hundred rupees, or

(iv)has ceased to comply with any conditions as to registration and management in this Act or the rules or the bye- laws,

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