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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in Rajasthan Co-operative Societies Act, 1965

(2)On receipt of an intimation from the Registrar, of his proposal to rescind the resolution under sub-section (1), the said resolution shall cease to have effect until the Registrar passes final orders in the matter.