Section 28(3)(ii) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3)(ii) in Rajasthan Co-operative Societies Act, 2001

(ii)is a person who is defaulter of a primary agricultural credit society or is a representative of a defaulting primary agricultural credit society for a period exceeding one year unless the default is cleared; and

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State of Rajasthan - Subsection

Section 28(3)(ii) in Rajasthan Co-operative Societies Act, 2001