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[Cites 0, Cited by 0] [Section 31A(3)] [Section 31A] [Entire Act]

State of Uttarakhand - Subsection

Section 31A(3)(n) in Uttarakhand Co-Operative Societies Act, 2003

(n)to institute, conduct, defend, compound or abandon any suit or other legal proceeding by or against the society or otherwise concerning the affairs of the society and also to compound and allow time for payment or satisfaction of any claims or demand by or against the society;