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

Union of India - Subsection

Section 76(1) in Multi State Co-Operative Societies Act, 1984

(1)The Central Registrar may. on receipt of the reference of dispute under Section 74, -
(a)elect lo decide the dispute himself: or
(b)transfer it for disposal to any other person who has been invested by the Central Government with powers in that behalf.