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[Cites 0, Cited by 0] [Section 243] [Entire Act]

Constitution Subarticle

Section 243(f) in THE CONSTITUTION (NINETY-SEVENTH AMENDMENT) ACT, 2011

(f)"Registrar" means the Central Registrar appointed by the Central Government in relation to the multi-State co-operative societies and the Registrar for co-operative societies appointed by the State Government under the law made by the Legislature of a State in relation to co-operative societies;