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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Bihar - Subsection

Section 68(1) in The Bihar Co-operative Societies Rules, 1959

(1)A dispute under Section 48 shall be referred to the Registrar in writing and the reference may be made-
(a)by the Managing Committee of the registered society interested in the dispute or by any party to the dispute, or
(b)by any member of the society if the dispute relates to the society from a member of the Managing Committee.