Section 96(13) in The M.P. Co-Operative Societies Act, 1960
(13)[Notification No. 807-16197-XV-68, dated 5th February, 1969] [Published in M.P. Rajpatra, Part I, dated 27-6-1969 at p. 1285.]. - In exercise of the powers conferred by sub-sections (1) and (2) of Section 3 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) read with Rule 3 of the Madhya Pradesh Co-operative Rules, 1962, the State Government jurisdiction-(i)appoints Senior Co-operative Inspectors to assist the Registrar;(ii)directs that the powers and duties conferred and imposed on the Registrar under Section 58 of the said Act and Rules 50 and 50-A of the said Rules shall also be exercised and performed by the Senior Co-operative Inspectors in respect of the societies specified in the Schedule below within the areas of their respective jurisdiction:
