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[Cites 0, Cited by 0] [Section 96(13)] [Section 96] [Entire Act]

State of Madhya Pradesh - Subsection

Section 96(13)(ii) in The M.P. Co-Operative Societies Act, 1960

(ii)directs that the powers and duties conferred and imposed on the Registrar under Section 58 of the said Act and Rules 50 and 50-A of the said Rules shall also be exercised and performed by the Senior Co-operative Inspectors in respect of the societies specified in the Schedule below within the areas of their respective jurisdiction: