Section 44BE(3)(c) in The Bihar Co-operative Societies Act, 1935

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State of Bihar - Subsection

Section 44BE(3)(c) in The Bihar Co-operative Societies Act, 1935

(c)he has directly or indirectly, any interest in any subsistent contract made with the society or in any property sold or purchased by the society or in any other transaction of the society, except in any investment made in, or any loan taken from the society,

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State of Bihar - Subsection

Section 44BE(3)(c) in The Bihar Co-operative Societies Act, 1935