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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 133(2)(xlix) in Arunachal Pradesh Co-operative Societies Act, 1978

(xlix)prescribe the procedure for apportioning the cost of inquiry and inspection and for assessing damages against delinquent promoters under Section 90 and for recovery of cost and damages;