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[Cites 0, Cited by 0] [Section 50A] [Entire Act]

State of Bihar - Subsection

Section 50A(3) in The Bihar Co-operative Societies Rules, 1959

(3)If a creditor does not consent to the proposed reduction of the share capital, the Registrar may dispense with the consent of the creditor, in case the society secures payment of the debt of such creditor or satisfaction of the claim within the time specified by the Registrar.