Section 41(4) in The Bihar Co-operative Societies Act, 1935
(4)The Registrar shall, before the expiry of the period of [supersession] [Words 'dissolution' and 'sub-section (1)' substituted by words 'supersession' and 'subsection (2)' by (Amendment) Act 10 of 2002.] under [sub-section (2)] [Words 'dissolution' and 'sub-section (1)' substituted by words 'supersession' and 'subsection (2)' by (Amendment) Act 10 of 2002.], require the Administrator to take necessary action for the constitution of the new Managing Committee and the Administrator shall forthwith hand over the management to the new Managing Committee constituted in accordance with the provisions of the Act and the Rules.
