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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 98(3)(b) in Arunachal Pradesh Co-operative Societies Act, 1978

(b)Where a dispute has been instituted in the name of a wrong person, or where all the defendants have not been included, the Registrar or his nominee or board of nominees may, at any stage of the hearing of the dispute, if satisfied that the mistake was bona fide, order any other person to be substituted or added as a plaintiff or a defendant upon such terms as be think just.