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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(4) in The M.P. Society Registrikaran Adhiniyam, 1973

(4)[ When an enquiry is made under this section the Registrar shall communicate the result of the enquiry to the society and may issue appropriate directions to the society, which shall be binding on all parties concerned.] [Substituted by M.P. Act No. 29 of 1998]