Section 96(11) in The M.P. Co-Operative Societies Act, 1960
(11)[Notification No. 4760-355-XV-65, dated 4th August, 1965] [Published in M.P. Rajpatra, Part 1, dated 24-1-1969 at p. 231.]. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), and in partial modification of this department order No. 2421-7060-XV-62, dated the 16th June 1962, the State Government hereby directs that the powers conferred on the Registrar by Section 81, shall also be exercised by Deputy Registrars of Cooperative Societies within the areas of their respective jurisdictions.
