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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(5)(ii) in The Karnataka Souharda Sahakari Act, 1997

(ii)that the Co-operative has assets and liabilities, he shall on receipt of a report from the Chief Executive of such Co-operative that a liquidator has not been appointed by the general body after a resolution to wind up has been passed,