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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(4)(i) in Rajasthan Co-operative Societies Rules, 2003

(i)transfer the property to a co-operative society having Government share capital and a Government Officer as the Chief Executive Officer, which is identified for this purpose by the Registrar with the approval of the approval of the Government, on such terms and conditions, as he may decide, for use towards betterment of the co-operative movement and to create necessary infrastructure to facilitate development of the cooperative sector in the State :