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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(4) in The Orissa Self-Help Co-operatives Act, 2001

(4)Where the Registrar discharges a liquidator in pursuance of Subsection (3), he/she shall dissolve the Co-operative, issue a certificate of dissolution and strike off its name from the register of Co-operatives.