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[Cites 0, Cited by 0] [Section 70(4)] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(4)(d) in The Multi-State Co-Operative Societies Act, 2002

(d)where notice has been given of an intended resolution to appoint some person or persons in the place of a retiring auditor, and by reason of the death, incapacity or disqualification of that person or all those persons, as the case may be, the resolution cannot be proceeded with.