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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Jharkhand - Subsection

Section 42(2)(ii) in Jharkhand Co-operative Societies Act, 2008

(ii)Invitees under the proviso of sub section 1 have the right to make representation to the General Body if they so wish to, giving reason why dissolution is not called for.