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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(3) in Jharkhand Co-operative Societies Act, 2008

(3)A co-operative society may accept funds or guarantees from the government or othet financiing institutions for the fulfillments of its objectives on such terms and conditions as are mutually contracted upon and such conditions may included the right of the government or other financier to nominate on exepert on the board.