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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Rajasthan - Subsection

Section 148(2)(Ixv) in Rajasthan Co-operative Societies Act, 1965

(Ixv)the appointment of a receiver of the proceeds and income of mortgaged property or sale under section 106, the conditions in which he may be appointed or removed, the powers and functions which he may exercise and the expenses of management and the remuneration which he may receive;