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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4)(b) in The Orissa Self-Help Co-operatives Act, 2001

(b)information of the intended merger and information about settlement of claims of members and creditors is sent to the Registrar and his/her acknowledgement of receipt of the information is obtained.