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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Jharkhand - Subsection

Section 61(2) in The Bihar Co-operative Societies Act, 1935

(2)The State Government may, by general or special order, regulate, from time to time, the constitution and functions of any Co-operative Federation in respect of which an order of compulsory affiliation may have been passed under sub-section (1).