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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1)(d) in Rajasthan Co-operative Societies Act, 2001

(d)guaranteed the repayment of principal amount and payment of interest on loans and advance to a co-operative society, the Government or any authority specified by the Government in this behalf shall have the right to nominate not more than three members on the committee of a co-operative society :