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[Cites 0, Cited by 0] [Section 44X] [Entire Act]

State of Bihar - Subsection

Section 44X(2) in The Bihar Co-operative Societies Act, 1935

(2)After the report aforesaid has been submitted to the Registrar the managing committee of a Primary Co-operative Land Development Bank or the Board of the Trustee, as the case may be, may with the approval of Registrar, confirm or cancel the sale within one hundred and twenty days of the date of sale.