Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 36(1)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1)(c) in Rajasthan Co-operative Societies Act, 1965

(c)if the State Government confirms the order of removal of a committee, it may allow the administrator to continue or may nominate another committee, and where the State Government accepts the appeal, and sets aside the order of removal, the committee so removed shall start functioning to all intents and for all purposes, as if it had never been removed;