Section 2(d) in The Chhattisgarh Co-Operative Societies Act, 1960
(d)[ "Board" means the board of directors or the governing body of a Co-operative society, by whatever name called, to which the direction and control of the management of the affairs of a society is entrusted to;] [Substituted by Act No. 6 of 2013, dated 13.2.2013.]
