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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Jharkhand - Subsection

Section 48(8) in The Bihar Co-operative Societies Act, 1935

(8)The Registrar may where it appears to him advisable, either of application or of his own motion, state a case and refer it to the District Judge for decision, and the decision of the District Judge shall be final.