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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 70(3) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(3)On receipt of the statements referred to in sub-rule (2) of this rule, the Registrar or the person authorised by him, if he is satisfied that there are reasonable grounds for holding the person or persons liable, shall frame charges.