Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48A] [Entire Act]

State of Chattisgarh - Subsection

Section 48A(4) in The Chhattisgarh Co-Operative Societies Act, 1960

(4)No person shall be eligible to be elected as President or Chairman or as representative in other society if he is a Member of Parliament or Member of Legislative Assembly or holds any post inn District Panchayat, Janpad Panchayat, Urban Local Bodies, Mandi Board or Mandi Committee.