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[Cites 0, Cited by 3] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(1) in The M.P. Co-Operative Societies Act, 1960

(1)The Registrar may, on receipt of the reference of dispute under Section 64 decide the dispute himself, or transfer it for disposal to a nominee or board of nominees to be appointed by the Registrar.