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[Cites 0, Cited by 0] [Section 44W] [Entire Act]

State of Jharkhand - Subsection

Section 44W(2) in The Bihar Co-operative Societies Act, 1935

(2)Where an action is taken under the provisions of sub-section (1) by the Board, the provisions of this Chapter or any rules made in pursuance there of shall apply as if all references therein to a Primary Co-operative Land Development Bank and its managing committee were references to the State Co-operative Land Development Bank and the Board,