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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(1)(b) in Rajasthan Co-operative Societies Act, 2001

(b)when the dispute is between a society or its committee, any past committee, any past or present officer, or past or present agent, or past or present servant or the nominee, heir or legal representative of a deceased officer, deceased agent or deceased servant of the society, or a member, or past member, .or the nominee, heir or legal representative of a deceased member or between two co-operative societies and when the dispute relates to any act or omission on the part of either party to the dispute, be six years from the date on which the act or omission with reference to which the dispute arose took place;