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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 133(2)(l) in Arunachal Pradesh Co-operative Societies Act, 1978

(l)prescribe the manner in which appointment shall be made and control exercised by, and the number of persons comprising, and functions to be performed by the authority constituted under Section 92, the manner of election and nomination of such persons, the fees to be paid to such authority and the manner of such payment and the procedure for and the method of calculating any cost, charges or expenses required to be levied under this Act or the rules;