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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 70(5) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(5)The Registrar, or the person authorised by him, shall thereafter record the evidence led by the society or the person or persons concerned and take on record the documents proved by them and shall thereafter fix a date for hearing arguments of both the parties.