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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(1) in Uttarakhand Co-Operative Societies Act, 2003

(1)If an apex society which has established a principal partnership fund is wound up or is dissolved, all moneys to the credit of, or payable to, that fund shall be paid to the State Government.