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[Cites 0, Cited by 0] [Section 164(2)] [Section 164] [Entire Act]

State of Manipur - Subsection

Section 164(2)(l) in The Manipur Co-operative Societies Act, 1976

(l)prescribe the procedure for apportioning the cost of inquiry and inspection and for assessing damages against delinquent promoters under Section 88 and for recovery of cost and damages;