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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(3) in The Bihar Co-operative Societies Act, 1935

(3)The power to make rules conferred by this Section is subject to the condition to the rules being made after previous publication. [* * *] [As to the procedure for previous publications see the Bihar and Orissa General Clauses Act, 1917 (B. & O. Act 1 of 1917).]