Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jharkhand - Subsection

Section 38(7) in Jharkhand Co-operative Societies Rules, 2008

(7)If within such time as the Registrar considers reasonable, the share capital of the members referred to in sub-rule (6) is not repaid or the claims of the creditors referred to therein are not satisfied, the Registrar may refuse to register the new society.