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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(c) in The M.P. Society Registrikaran Adhiniyam, 1973

(c)"Registrar" means the Registrar of societies appointed under sub-section (1) of Section 4 and includes an Additional, Joint, Deputy and Assistant Registrars of Societies, appointed under sub-section (2) of the said section when exercising or performing all or any of the powers or duties of the Registrar;