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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Maharashtra - Subsection

Section 18A(17) in The Maharashtra Cooperative Societies Rules, 1961

(17)On the day of acceptance of final report of the Official Assignee by the Registrar, all the assets of the society de-registered shall stand vested in the Registrar and the liabilities, if any, remained to have been liquidated, shall stand liquidated.