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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(6) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(6)If any case which comes up before a single member or a Bench which is not comprised of the Chairman involves a question of law, such a single member or the Bench may in his or their discretion refer such case for decision by Bench consisting of the Chairman.