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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Himachal Pradesh - Subsection

Section 92(2) in Himachal Pradesh Co-Operative Societies Act, 1968

(2)While a co-operative society is being wound up, no suit or other legal proceedings relating to the business of such society shall be proceeded with or instituted against the liquidator as such, or against the society or any member thereof, except by leave of the Registrar and subject to such terms as he may impose.