Section 65(1)(d) in The Chhattisgarh Co-Operative Societies Act, 1960

[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(1)(d) in The Chhattisgarh Co-Operative Societies Act, 1960

(d)when the dispute is in connection with the election of any officer of a society, be forty-five days from the date of declaration of the result of such election.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 65(1)(d) in The Chhattisgarh Co-Operative Societies Act, 1960