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[Cites 0, Cited by 0] [Section 57B(6)] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(6)(a) in The Chhattisgarh Co-Operative Societies Act, 1960

(a)Every depositor in a primary agricultural credit co-operative society, subject to the criteria of minimum deposit amount and period, as prescribed by Registrar from time to time, shall be eligible to be a member of the society under sub-section (1) of Section 19 after subscribing the minimum share capital specified in the bylaws of the society and shall have full voting rights of a member.