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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(5) in Rajasthan Co-operative Societies Rules, 2003

(5)The Registrar shall thereafter record the evidence led by the society or the person or persons concerned and take on record the documents proved by them and shall thereafter fix a date for hearing arguments of both the parties.