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

State of Jharkhand - Subsection

Section 36(3) in The Bihar Co-operative Societies Act, 1935

(3)Where an inspection is made under sub-section (1), the Registrar shall communicate the results of such inspection to the creditor, to the society and to the financing bank, if any, to which the society is affiliated.