Section 48(1)(c) in The Multi-State Co-Operative Societies Act, 2002

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(c) in The Multi-State Co-Operative Societies Act, 2002

(c)where the total amount of issued equity share capital held by the Central Government or the State Government is fifty-one per cent. or more of the total issued share capital, three members of the board:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 48(1)(c) in The Multi-State Co-Operative Societies Act, 2002