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[Cites 0, Cited by 6] [Section 26(2)] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(2)(a) in The Punjab Co-operative Societies Act, 1961

(a)[ Where the Government have subscribed to the share capital of a co-operative society or has guaranteed the repayment of the principal of and payment of interest on debentures issued for loans raised by a co-operative society, the Government or any person authorised by it in this behalf, shall have the right to nominate on the committee such number of persons, not exceeding three or one- third of the total number of members thereof, whichever is less, as the Government may determine : [Substituted for clause (a) by Punjab Act 26 of 1969 Section 9.]