Section 42(1)(a) in Jharkhand Co-operative Societies Act, 2008

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Jharkhand - Subsection

Section 42(1)(a) in Jharkhand Co-operative Societies Act, 2008

(a)after an inquiry has been held under section 35 or an inspection made under section 34, section 36 or section 37, or on receipt of an application made by three-fourth of the members of the society, or of his own motion, in the case of a society that has not commenced working or has ceased working, he is of opinion that the society ought to be dissolved, or

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State of Jharkhand - Subsection

Section 42(1)(a) in Jharkhand Co-operative Societies Act, 2008