Section 74(2)(c) in Uttarakhand Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Uttarakhand - Subsection

Section 74(2)(c) in Uttarakhand Co-Operative Societies Act, 2003

(c)to fix the time, which will not be less than thirty days in any case, within which the creditors shall prove their debts and claims or be included for the benefit of any distribution made before these debts or claims are proved, and to give notice of such time in the manner prescribed;

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State of Uttarakhand - Subsection

Section 74(2)(c) in Uttarakhand Co-Operative Societies Act, 2003