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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(5) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(5)the Registrar shall, within a period of thirty days from the date of the receipt of the special audit report communicate copies of the same to,-
(a)the applicant-creditor;
(b)the Co-operative Society concerned; and
(c)the Co-operative Tribunal where necessary.