Section 3 in Manipur Societies Registration Act, 1989
3. Appointment of Registrar.
- The State Government may appoint a person to be the Registrar of Societies for the State of Manipur and such other persons as it thinks necessary to assist the Registrar and may, by general or special order, confer on such person or persons assisting the Registrar any of the powers and functions of the Registrar under this Act.
