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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jharkhand - Subsection

Section 48(3) in Jharkhand Co-operative Societies Act, 2008

(3)Subject to any Rules, the Registrar in case of co-operative society may withdraw any reference transferred under clause (b) of sub-section (2) or referred under clause (c) of the said subsection and deal with it in the manner provided in the said subsection.