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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(iv) in Bihar Societies Registration Rules, 2018

(iv)In case any objections are received or if the IG has reasons to believe that the matter needs further enquiry, he may seek a report from the concerned District Magistrate and/or proceed to hear the matter and pass such orders as he may deem fit.