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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(b) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(b)It may give notice to the respondent or respondents and after giving an opportunity of being heard to both the parties either conform or vacate the order suspending or staying the operation of the impugned order.