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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Manipur - Subsection

Section 154(4) in The Manipur Co-operative Societies Act, 1976

(4)The Registrar or the State Government, may award cost in proceedings under this section to be paid out of the funds of the society or by such other party as the Registrar or the State Government may deem fit.