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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(3) in Rajasthan Co-operative Societies Rules, 2003

(3)The liquidator shall publish by such means as he may think proper a notice requiring all claims against the society to be submitted to him within two months of the publication of such notice. All liabilities recorded in the account books of such society shall be deemed ipso-facto to have been duly submitted to him under this clause.