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[Cites 0, Cited by 0] [Section 47B(1)] [Section 47B] [Entire Act]

State of Jharkhand - Subsection

Section 47B(1)(a) in Jharkhand Co-operative Societies Act, 2008

(a)Subject to such Rules as may be prescribed, the State Government shall, by a notification, published in the Official Gazette, constitute a State Co-operative Tribunal for such area or areas as many be specified in the notification, consisting of three members to exercise all the powers and perform all the functions conferred by or under this Act or any other law for the time being in force upon such Tribunal.