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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Jharkhand - Subsection

Section 44(3)(d) in Jharkhand Co-operative Societies Act, 2008

(d)to investigate all claims against the society and subject to the provisions of this Act, to decide questions of priority arising between claimants after giving an opportunity of being heard to all the creditors;