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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3) in Rajasthan Co-operative Societies Act, 1965

(3)The Registrar may fix the remuneration payable to the person appointed as administrator. The amount of such remuneration and the other costs, if any, incurred in the management of the society shall be payable from its funds.