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[Cites 0, Cited by 0] [Section 44AQ(2)] [Section 44AQ] [Entire Act]

State of Bihar - Subsection

Section 44AQ(2)(b) in The Bihar Co-operative Societies Act, 1935

(b)Notwithstanding anything to the contrary contained in this Act, if the area of a Primary Agriculture Credit Society is found not to be that of a panchayat as provided under sub-clause (a) of this subsection, the Registrar or an officer authorized by Registrar to act on his behalf, who shall not be below the rank of Assistant Registrar, may order for reorganization including amalgamation or division of one or more such societies as the case may be and register the new society/societies after such reorganisation.