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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2)(c) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(c)For the matter in which Registrar or State Government is either Applicant or Respondent it shall necessarily be placed in the Bench headed by the Chairman.