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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(3)Where the Registrar approves the final accounts rendered by a liquidator under sub-section (2), he shall :-
(a)issue directions with respect to the custody or disposal of the documents and records of the co-operative; and
(b)discharge the liquidator.