Section 24A(7) in Jharkhand Co-operative Societies Act, 2008
(7)The order of the Registrar calling a meeting of creditors or class of creditors, as the case may be, under sub-section (1) or sub-section (3), and the order of the Registrar sanctioning a compromise or arrangement under sub-section (2) or a revised compromise or arrangement or a fresh compromise or arrangement under subsection (3) , or sub section (4) shall be published in the official Gazette.]
