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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jharkhand - Subsection

Section 41(6) in Jharkhand Co-operative Societies Act, 2008

(6)The Registrar may issue such direction to the Administrator as to his powers and duties and the affairs of registered society as the Registrar deems desirable and the Administrator may apply to the Registrar at any time for instruction as to the manner in which the Administrator shall conduct the management of the registered society.