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

State of Madhya Pradesh - Subsection

Section 95(2)(a) in The M.P. 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] [Inserted by M.P. Act No. 14 of 1976.].