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Citedby 465 docs - [View All]
K. Mahalaxmi And Another vs Government Of Andhra Pradesh And ... on 28 August, 2000
Maharashtra Rajya Sahkari Sakkar ... vs State Of Maharashtra & Ors. Etc. ... on 18 April, 1995
M.P. Cement Manufacturers' ... vs State Of Madhya Pradesh & Ors on 9 December, 2003
Shivaji S/O Trimbak Jadhav, Age 35 ... vs The State Of Maharashtra, The ... on 22 February, 2002
B. Kota Mallaiah And Ors. vs Commissioner And Registrar Of ... on 18 September, 1990

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[Complete Act]
Central Government Act
Section 3 in The Co- Operative Societies Act, 1912
3. The Registrar. The State Government may appoint a person to be Registrar of Co- operative Societies for the State or any portion of it, and may appoint persons to assist such Registrar, and may, by general or special order, confer on any such persons all or any of the powers of a Registrar under this Act.