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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

State of Uttarakhand - Subsection

Section 16A(3) in Uttarakhand Co-Operative Societies Act, 2003

(3)The direction of the Registrar under sub-section (2) shall be deemed to be a preliminary resolution of the societies concerned for the purpose of sub-section (2) and (3) of section 15, and the Registrar shall take such further steps as required by that section.