Section 80 in The M.P. Co-Operative Societies Act, 1960
80. Transfer or withdrawal of cases.
- Subject to the provisions of Section 78, the Registrar, Additional Registrar, Joint Registrar, or the Deputy Registrar may make over any case or cases arising under the provisions of this Act, for decision from his own file to any officer subordinate to him competent to decide such case or class of cases or may withdraw any case or class of cases from any such officer and may deal with such case or class of cases himself or refer the same to any other officer subordinate to him and competent to decide such case or class of cases.
