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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttarakhand - Subsection

Section 67(a) in Uttarakhand Co-Operative Societies Act, 2003

(a)no order for such apportionment shall be made unless the society or person sought to be made liable to pay the costs there under has been afforded a reasonable opportunity or being heard;