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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Chattisgarh - Subsection

Section 95(2)(a) in The Chhattisgarh Co-Operative Societies Act, 1960

(a)subject to the provisions of Section 3 prescribe the delegation of powers vested in the Registrar to persons appointed to assist the Registrar and prescribe the manner of forwarding the copies of the proposed amendment of the bye-laws to the Registrar.