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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(4) in The Chhattisgarh Co-Operative Societies Act, 1960

(4)The Deputy/Assistant Registrar or the officer deputed by him, shall have the right to address the meeting in respect of any matter pertaining to the subjects specified in clauses (a), (c), (d) and (e) of sub-section (1).