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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jharkhand - Subsection

Section 35(3) in The Bihar Co-operative Societies Act, 1935

(3)When an enquiry is made under this section, the Registrar shall communicate the results of the inquiry to the society, the financing bank, if any, to which the society is affiliated and to the persons or authority, if any at whose instance the inquiry is made.