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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(2)(i) in Kerala Cooperative Societies Act, 1969

(i)to make any compromise or arrangement with creditor, or persons claiming to be creditors or having or alleging to have any claim, present or future, whereby the society may be rendered liable; and