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[Cites 0, Cited by 1] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(5) in The Maharashtra Co-Operative Societies Act, 1960

(5)It shall be competent for the Registrar to withdraw any inquiry from the officer to whom it is entrusted and to hold the inquiry himself or entrust it to any other person as he deems fit.