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[Cites 0, Cited by 0] [Section 57B(25)] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(25)(iv) in The Chhattisgarh Co-Operative Societies Act, 1960

(iv)Where in the opinion of the Reserve Bank, a person does not possess the requisite special knowledge specified by it, the Registrar shall on being advised by the Reserve Bank, proceed forthwith to remove such co-opted member after giving a reasonable opportunity of being heard.