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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 56(1)(d) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(d)he does not, when representing individual member in Co-operative Bank or a Central Bank or any other society or class of societies, hold such share as may be laid down in the bye-laws of such bank or such society or such class of societies, as the case may be.