Section 62 in The Bihar Co-operative Societies Act, 1935
62. Exemptions from requirements as to registration.
(1)Notwithstanding anything contained in this Act, the State Government may, by special order in each case arid subject to such conditions, if any, as it may impose, exempt any society from any of the requirements of this Act as to registration.(2)The State Government may by general or special order [* * *] [For an order under this sub-section, see the B.O.R.O. Vol I, Part VII.] exempt any registered society from any of the provisions of this Act, or may direct that such provisions shall apply to such society with such modifications as may be specified in the order.
