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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Manipur - Subsection

Section 93(1) in The Manipur Co-operative Societies Act, 1976

(1)If the Registrar is satisfied that any matter referred to him or brought to his notice is a dispute within the meaning of Section 91, the Registrar shall, subject to the rules, decide the dispute himself, or refer it for disposal to a nominee or a bard of nominees, appointed by the Registrar.