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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(1)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

(b)where the total amount of issued equity share capital held by the State Government is twenty-six per cent or more but less than fifty one per cent. Of the total issued equity share capital, two members of the Board of Directors;