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[Cites 0, Cited by 0] [Section 57C(3)] [Section 57C] [Entire Act]

State of Chattisgarh - Subsection

Section 57C(3)(ii) in The Chhattisgarh Co-Operative Societies Act, 1960

(ii)An order for winding up of the bank shall be made by the Registrar of Co-operation Societies or any other Competent Authority, if so required by the Reserve Bank in the circumstances referred to in Section 13D of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (No. 47 of 1961);