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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(1)(a) in The M.P. Co-Operative Societies Act, 1960

(a)if such order is passed by an officer subordinate to Registrar, other than Additional Registrar or Joint Registrar, whether or not the Officer passing the order is invested with the powers of the Registrar, to the Registrar;