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[Cites 0, Cited by 4] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(4) in The Bihar Co-operative Societies Act, 1935

(4)If in the opinion of the Registrar, the organiser/promoter has got a society registered by fraud or mistake, then the Registrar shall appeal to the State Government for cancellation of the said registration:Provided that such appeal may be filed within sixty days from the registration order.]