Section 3(3) in Haryana Co-operative Societies Act, 1984
(3)[ Every person appointed to assist the Registrar shall exercise the powers conferred on him under sub-section (2), subject to the general superintendence and control of the Registrar. For carrying out the purposes of this Act, the Registrar may issue directions to the persons appointed to assist the Registrar under sub-section (1) which shall be binding upon them.] [Substituted by Haryana Act No. 19 of 2006.]
