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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jharkhand - Subsection

Section 48(8) in Jharkhand Co-operative Societies Act, 2008

(8)The Registrar, in case of co-operative societies, may, where it appears to him advisable, either of application or of his own motion, state a case and refer it to the State Co-operative Forum for decision, and the decision of the State Co-operative Tribunal, shall be final.