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[Cites 0, Cited by 5] [Section 48] [Entire Act]

State of Jharkhand - Subsection

Section 48(2) in The Bihar Co-operative Societies Act, 1935

(2)The Registrar may on receipt of such reference -
(a)decide the dispute himself; or
(b)transfer it for disposal to any person exercising the powers of a Registrar in this behalf; or
(c)subject to any rules refer it for disposal to an arbitrator or arbitrators.