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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(l) in Rajasthan Co-operative Societies Act, 2001

(l)"Executive Officer" means an officer, by whatever name called, who is appointed under sub section (2) of Section 29 to assist the Chief Executive Officer in the management of the affairs of a society subject to the superintendence control and directions of the committee: