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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Rajasthan - Subsection

Section 135(2) in Rajasthan Co-operative Societies Act, 1965

(2)In the case of any affidavit, any officer, appointed by the Tribunal, Registrar, the arbitrator, or any other person deciding a dispute or the liquidator, as the case may be, in this behalf may administer the oath to the deponent.