Section 26(1E) in The Punjab Co-operative Societies Act, 1961
(1E)[ The provisions of sub-section (3) and sub-section (4) of section 27 shall apply to the Administrator appointed under sub-section (1D) as if the Administrator had been appointed under that section.] [Inserted by Punjab Act 26 of 1969 Section 9 (i) w.e.f. 10th September 1969.]
