Section 35A(3) in Uttarakhand Co-Operative Societies Act, 2003
(3)In relation to any society or banks as referred to in sub-section (1) or sub-section 20, the Registrar may make such arrangements as he thinks proper for the management of the affairs of such society or bank, as he thinks fit and the provisions of sub-section (3),(4), (5) and (6) of section 35 shall mutatis mutandis apply.
