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[Cites 0, Cited by 0] [Section 44AQ(4)] [Section 44AQ] [Entire Act]

State of Bihar - Subsection

Section 44AQ(4)(a) in The Bihar Co-operative Societies Act, 1935

(a)Notwithstanding anything contrary in this Act, upon the reorganisation of societies under sub-section (2) of this Section and establishment of new society/societies under sub-section (3) of this section, the Registrar/ Government shall constitute or provide for constitution of an ad hoc Managing Committee for the purposes of managing the affairs of the new society/societies till such time as a new Managing Committee is constituted after elections under the provisions of this Act and the ad hoc managing committee so constituted shall exercise such powers and perform such functions as may be prescribed.