Multi-State Cooperative Societies Act, 1984
100. Liquidator to be public servant.-
Any person appointed as liquidator under the provisions of this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
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Multi-State Cooperative Societies Act, 1984 100. Liquidator to be public servant.- Any person appointed as liquidator under the provisions of this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code. |
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