Section 56 in The Bihar Co-operative Societies Act, 1935
56. [ Power of revision by Registrar. [Substituted by (Amendment) Act 10 of 2002.]
- The Registrar may, on application or of his own motion, revise any order passed by a person exercising the powers of a Registrar or by a liquidator under Section 44 provided such order has been passed within a period not exceeding six months:Provided that the Registrar shall have no power to revise any order against which appeal has been provided under provisions of this Act.]
