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

State of Madhya Pradesh - Subsection

Section 96(8) in The M.P. Co-Operative Societies Act, 1960

(8)[Notification No. 7283-7742-XV-63] [Published in M.P. Rajpatra, Part I, dated 3-7-1964 at p. 1448.]. - In exercise of 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 by sub-rule (2) of Rule 50-A of the Madhya Pradesh Co-operative Societies Rules, 1962, shall be exercised by the Deputy Registrars, Assistant Registrar and Audit Officers of Co-operative Societies, to the extent specified in the corresponding entries in columns (1), (2) and (3) of the table below within the areas of their respective jurisdiction.Table
Extent of powers conferred on Deputy Registrars Extent of powers conferred on Assistant Registrar Extent of powers conferred on Audit Officers
(1) (2) (3)
All powers of the Registrar in respect of all types ofsocieties. All powers of the Registrar inrespect of the following types of societies namely:(a) Primary Resource Societies.(b) Primary Consumer's Societies.(c) Primary Multipurpose Societies.(d) Primary Producers' Societies,except Transport Societies.(e) Primary Industrial Societies. All powers of the Registrar inrespect of the following types of societies namely:(a) Primary Resource Societies.(b) Primary Consumer's Societies.(c) Primary Multipurpose Societies.(d) Primary Producers' Societies,except Transport Societies.(e) Primary Industrial Societies.
Explanation. - A Primary Society means a society of which no other society is a member.