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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(5) in Punjab Self-Supporting Co-operative Societies Act, 2006

(5)For the purpose of removing any doubt, it is made clear that where any order is passed or decision is taken by an officer, by virtue of an order made by the Government under sub-section (3), it shall for the purpose of appeal. be deemed to be order or decision of that officer and not of the Registrar.