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[Cites 0, Cited by 0] [Section 50A] [Entire Act]

State of Chattisgarh - Subsection

Section 50A(3) in The Chhattisgarh Co-Operative Societies Act, 1960

(3)No person shall be entitled to vote at any election of the Board of Directors, representative or delegate of the society, if he is in default for a period exceeding 12 months to the society or any other society for any loan or advance taken by him.