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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Madhya Pradesh - Subsection

Section 96(9) in The M.P. Co-Operative Societies Act, 1960

(9)[Notification No. 1497-8178-XV-67, dated 1st March, 1968] [Published in M.P. Rajpatra, Part I, dated 22-11-1968 at p. 1829.]. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), the State Government hereby directs that the powers conferred on the Registrar under section of the said Act, as specified in column (2) of the Table below, shall be exercised by the Deputy Director-cum-Deputy Registrar (Handlooms) and by the Assistant Registrar, Co-operative Societies incharge of the Administration and Supervision of Handlooms and Industrial Co-operative Societies to the extent specified in the corresponding entries in columns (3) and (4) of the said table within the area comprised in the State of Madhya Pradesh in respect of Industrial Co-operative Societies (including Handlooms Weavers' Societies):Table
S. No. Section of the Madhya Pradesh CooperativeSocieties Act, 1960 Extent of powers conferred on Deputy Director-cum-Dcputy Registrar (Handlooms) Extent of powers conferred on Assistant RegistrarCo-operative Societies (Handlooms)
(1) (2) (3) (4)
1. 6(1) All powers of the Registrar inrespect of all types of Industrial Societies except-(a) Industrial Financing Bank(b) All Societies whose areas of operation extend beyond thelimits of division. All powers of the Registrar in respect of all types of PrimaryIndustrial Co-operative Societies
2. 7(1) Ditto Ditto
3. 8 Ditto Ditto
4. 9 Ditto Ditto
3. 11 Ditto Ditto
6. 14 Ditto Ditto
7. 15(2) Ditto Ditto
8. 16 excluding sub-section (3) All Societies whose area of operation extend beyond limits ofdivisions Ditto
9. 17 Ditto Ditto
10. 18 All Societies whose area of operation extend beyond limits ofdivisions All powers of the Registrar in respect of all types of PrimaryIndustrial Co-operative Societies
11. 44(1) All powers of the Registrar in respect of societies which heor Assistant Registrar can register(as shown in S. No. 1) Ditto
12. 44(3) Ditto Ditto
13. 50 All powers of the Registrar in respect of all types ofIndustrial Societies. All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1)
14. 53 All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1) Ditto
15. 56 All powers of the Registrar in respect of all types ofIndustrial Societies. Ditto
16. 57 Ditto Ditto
17. 58 Ditto Ditto
18. 59 All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1) All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1)
19. 60 All powers of the Registrar in respect of all types ofIndustrial Societies. Ditto
20. 61 Ditto Ditto
21. 62 All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1). Ditto
22. 63 Ditto Ditto
23. 64 All powers of the Registrar in respect of all types ofIndustrial Societies. All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1)
24. 65 Ditto Ditto
25. 66 Ditto Ditto
26. 67 Ditto Ditto
27. 68 Ditto Ditto
28. 69 All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1). Ditto
29. 70 Ditto Ditto
30. 71 Ditto Ditto
31. 72 All powers of the Registrar in respect of Industrial Societieswhich he or Assistant Registrar can register(as shown inS.No. 1) Ditto
32. 83 All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1) Ditto
33. 84 All powers of the Registrar in respect of all types ofindustrial societies Ditto
34. 85 Ditto Ditto
35. 89 Ditto Ditto
36. 90 Ditto Ditto