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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

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

(e)the State Government may delegate its power of nomination of a committee under clause (c) to such officer of the State Government and in relation to such co-operative society as may be prescribed.]