Section 96(7) in The M.P. Co-Operative Societies Act, 1960
(7)Notification No. 2417-7060-XV-62, dated 16-6-1962. - 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 supersession of this Department Notification No. 4315-XV-61, dated the 8th September, 1961, in so far as it relates to conferring of powers of the Registrar under the enactments relating to Co-operative Societies for the time being in force, the State Government hereby directs that all the powers conferred on the Registrar under the said Act shall be exercised by the Additional Registrar of Co-operative Societies within the area comprised in the State of Madhya Pradesh.
