Section 33(2)(e) in Rajasthan Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2)(e) in Rajasthan Co-operative Societies Rules, 2003

(e)if the committee of a society which elected him has been removed under the provisions of the Act and an Administrator is appointed, the Administrator so appointed shall represent the society in place of the chairperson so removed; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 33(2)(e) in Rajasthan Co-operative Societies Rules, 2003