Section 66(2)(viii) in Jharkhand Co-operative Societies Act, 2008

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(2)(viii) in Jharkhand Co-operative Societies Act, 2008

(viii)prescribe the conditions under which a society may be prohibited from appointing a defaulting member of any society to its managing committee or to the managing committee of any other society and from allowing him to exercise his right of membership in the society or to represent it in on other society:

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State of Jharkhand - Subsection

Section 66(2)(viii) in Jharkhand Co-operative Societies Act, 2008