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[Cites 0, Cited by 0] [Section 48(7)] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(7)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

(b)In a Co-operative society, no member shall qualified for election as member of the board, delegate or representative and entitled to vote in any election of the board, delegate or representative of the co-operative society unless he has availed minimum level of services by such society as may be prescribed in this regard from time to time.]