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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2) in Multi State Co-Operative Societies Act, 1984

(2)The Central Registrar may withdraw any reference transferred under clause (b) of subsection (1) and decide it himself or refer the same for decision to any other person who has been invested by the Central Government with powers in that behalf.