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State of Uttar Pradesh - Section

Section 288 in The U.P. Co-operative Societies Rules, 1968

288.

Where an order directing a co-operative society to be wound up is passed under Section 72 and no liquidator is appointed, the officer or officers of the society to be wound up shall, within fifteen days of the receipt of the order, send the books and records to the Registrar or to any other person authorised by him for this purpose and deposit the cash balance, if any, with the Central Co-operative Bank of the area of the Apex Co-operative Bank under intimation to the Registrar.