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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(1) in The Bihar Co-operative Societies Rules, 1959

(1)The Registrar shall cause a notice to be published requiring all claims against the society to be submitted to the liquidator within one month of the publication of the notice. All liabilities recorded in the accounts books of a society shall thereon be deemed to have been duly notified.