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[Cites 0, Cited by 4] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1) in The Multi-State Co-Operative Societies Act, 2002

(1)There shall be a Chief Executive, by whatever designation called, of every multi-State co-operative society to be appointed by the board and he shall be a full-time employee of such multi-State co-operative society.