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[Cites 0, Cited by 4] [Section 48] [Entire Act]

State of Jharkhand - Subsection

Section 48(9) in The Bihar Co-operative Societies Act, 1935

(9)Save as expressly provided in this section, a decision of the Registrar under this section, and subject to the orders of the Registrar on appeal or review, a decision given in a dispute transferred or referred under clause (b) or (c) of subsection (2) shall be final.