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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(c) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(c)If the defect or defects are not rectified within the period allowed, the Secretary shall make a report to the effect to the Chairman who may reject the appeal or the application, and affix the same on the notice board of the Tribunal.