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[Cites 0, Cited by 1] [Section 28(1)] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(1)(b) in The Punjab Co-operative Societies Act, 1961

(b)If the committee of a co-operative society is reconstituted at a general meeting of the society or, the committee of a society is removed by the Registrar under section 27 or if the society is ordered to be wound up under section 57 and the outgoing members of the committee refuse to hand over charge of the records and property of the society to those having or entitled to receive such charge;