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[Cites 0, Cited by 2] [Section 114(2)] [Section 114] [Entire Act]

State of Haryana - Subsection

Section 114(2)(b) in Haryana Co-operative Societies Act, 1984

(b)if the decision or order was made by the Deputy Registrar or Joint Registrar, to the Registrar or such Additional Registrar, as may be authorised by the Registrar in this behalf;