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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(b) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(b)immediately published notice of his appointment once a week for two consecutive weeks in a newspaper published, distributed in the district where the Co-operative Society has registered office and take reasonable steps to give notice of the liquidation in every jurisdiction where the Co-operative Society carries on business;