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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)The Registrar may of his own motion and shall 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 enquiry into the constitution, working and financial condition of a co-operative society.