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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(4) in The Bihar Co-operative Societies Rules, 1959

(4)[ Notwithstanding anything contrary contained in this Rule or bye-laws of a Primary Agriculture Credit Society, if any person applies for membership of such a society with a declaration to the Block Development Officer or Assistant Registrar, Co-operative Societies or District Co-operative Officer that-
(a)he fulfils the criteria for attaining membership of such a society,
(b)no other member of his family is a member of the society and
(c)he has applied for membership to the managing committee of such society and has not been admitted as a member,
the concerned Block Development Officer or Assistant Registrar Co-operative Societies or District Co-operative Officer, as the case may be, shall order such person to be made a member of the said society.] [Added by Notification No. 7-114/2006-7340, dated 26.11.2008.]