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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Chattisgarh - Subsection

Section 54(1) in The Chhattisgarh Co-operative Societies Rules, 1962

(1)The Registrar his nominee or board of nominees may require the party or parties to the dispute to deposit in advance such sum as may, in his or its opinion, but necessary to meet the expenses for determining the dispute including payment of fees, if any, to the Registrar, his nominee or board of nominees.