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Co-Operative Societies Act 2008 156. Directions of Registrar 1. Where a receiver-manager is appointed by the Registrar, the receiver-manager or any interested person may apply to the Registrar for directions on any matter relating to the duties of the receiver or receiver-manager. 2. Where the Registrar receives an application pursuant to subsection (1), he may make any order he considers appropriate, including any order similar to an order described in sections 155(c) to (f) .    |
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