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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(3) in The Bihar Co-operative Societies Rules, 1959

(3)If the Registrar is satisfied that the bye-laws are not inconsistent with the Act and these Rules, he may, if he thinks fit, register the society and its bye-laws and grant a certificate of registration in Form IV.