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Judgment
2 paragraphs · 127 wordsReilly, J.—The case to which this suit relates appears to have come before the Assistant Registrar under the provisions contained in the second sentence of the present Sub-rule (1) of Rule XIV of the Rules under the Co-operative Societies Act, 1912, and Sub-rule (2) of that rule. I see no reason to think that the second sentence of Sub-rule (1) of Rule XIV is, as suggested for the appellant, beyond the rule-making powers granted by Section 43 of the Act apart from the special provision in Sub-section (5) of that section. Moreover, it now appears from Ex. VII, a letter addressed by the appellant to the Assistant Registrar, that he himself invoked jurisdiction of the Assistant Registrar in this matter.
This appeal is dismissed with costs.