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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in The Bihar Co-operative Societies Rules, 1959

(3)Subject to such instructions as may, from time to time be issued by the Registrar, the person presiding at the meeting shall conduct the proceedings in such manner as may be conducive to expeditious and satisfactory disposal of business and shall decide all points of order at the meeting.