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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Manipur - Subsection

Section 16(3)(a) in The Manipur Co-operative Societies Act, 1976

(a)Any member or creditor who does not exercise his option within the period specified in sub-section (2), shall be deemed to have assented to the change.