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[Cites 0, Cited by 9] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(7) in The Bihar Co-operative Societies Act, 1935

(7)The Registrar, in the case of dispute under this section, shall have the power of review vested in a Civil Court under Section 144 and under Order XLVII, Rule 1 of the Code of Civil Procedure, 1908, and shall also have the inherent jurisdiction specified in section 151 of the said Code.