Section 53(5)(ii) in The Orissa Self-Help Co-operatives Act, 2001

[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(5)(ii) in The Orissa Self-Help Co-operatives Act, 2001

(ii)where the Co-operative has assets or liabilities, the liquidator shall, within thirty days from the date of passing of special resolution, cause at the expense of the Co-operative a notice of the special resolution to be published once in the gazette and once a week for two consecutive weeks in a newspaper published or distributed in the district where the registered office of the Co-operative is located.

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State of Odisha - Subsection

Section 53(5)(ii) in The Orissa Self-Help Co-operatives Act, 2001