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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Manipur - Subsection

Section 78(2) in The Manipur Co-operative Societies Act, 1976

(2)The Board or administrator so appointed shall, subject to the control of the Registrar and to such instruction as he may from time to time give, have power lo exercise all or any of the functions of the Board or of any officer of the society and take all such actions as may be required in the interest of the society.