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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jharkhand - Subsection

Section 56(2) in Jharkhand Co-operative Societies Act, 2008

(2)In matters of self supporting co-operative societies, the State Tribunal may revise the orders passed by the co-operative forum provided such order has been passed within a period not exceeding six months: