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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(1) in The Punjab Co-operative Societies Act, 1961

(1)The Registrar may of his own motion or on the application of a majority of the committee or of not less than one-third of the members, hold an inquiry or direct some person authorised by him by order in writing in this behalf to hold an inquiry into the constitution, working and financial condition of a co-operative society.