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[Cites 0, Cited by 0] [Section 68(4)] [Section 68] [Entire Act]

State of Punjab - Subsection

Section 68(4)(ii) in The Punjab Co-operative Societies Act, 1961

(ii)The application of a party to a reference shall not lie before the Registrar or the Government, as the case may be, if an order or decision is made in revision by the Registrar or any authority authorized by him in this regard;