Section 6(2) in The Bihar Co-operative Societies Act, 1935
(2)The State Government may, by general or special order published in the Official Gazette, confer-(a)on any person appointed under sub-section (1), to assist the Registrar, all or any of the powers of the Registrar under the Act except the powers under Section 26, [x x x] [Omitted by Act 29 of 1956.] [and](b)[ on any Co-operative Federation or Financing Bank all or any of the powers of the Registrar under Section 20, sub-section (3) of Section 28, Section 33, Section 34, Section 35 and Section 36. [Substituted by (Amendment) Act 10 of 2002.]
