Section 96(12) in The M.P. Co-Operative Societies Act, 1960
(12)[Notification No. 218-8827-XV-65, dated 7th January, 1966] [Published in M.P. Rajpatra, Part I, dated 24-1-1969 at p. 234.]. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), the State Government hereby directs that the powers conferred on the Registrar by sub-section (3) of Section 16 of the said Act shall, in respect of the Primary Agricultural Credit Societies, be exercised, by the Assistant Registrars of Co-operative Societies within the areas of their respective jurisdictions.
