Section 95(3)(c) in Rajasthan Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 95(3)] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(3)(c) in Rajasthan Co-operative Societies Rules, 2003

(c)when the Registrar passes an order under sub-section (1) of section 57 that the party concerned need not repay or restore any money or property or contribute any sum to the assets of the society by way of compensation; or

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State of Rajasthan - Subsection

Section 95(3)(c) in Rajasthan Co-operative Societies Rules, 2003