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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(2) in The Bihar Co-operative Societies Rules, 1959

(2)A copy of the preliminary resolution shall be sent to all the members and the creditors of the society and notice thereof shall be given to all other persons whose interests may be effected by the division of the society.