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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Haryana - Subsection

Section 103(2) in Haryana Co-operative Societies Act, 1984

(2)The Registrar may withdraw any reference from an officer who is exercising the powers of Registrar and entrust it for disposal to any other officer who has been vested with the powers of the Registrar.