Section 23(2)(b) in The Bihar Co-operative Societies Rules, 1959

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State of Bihar - Subsection

Section 23(2)(b) in The Bihar Co-operative Societies Rules, 1959

(b)he/affiliated society has directly or indirectly any interest in any subsisting contract made with the society or in any property sold or purchased by the society or in any other transaction of the society, except in any investment made in, or any loan taken from the society, or

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State of Bihar - Subsection

Section 23(2)(b) in The Bihar Co-operative Societies Rules, 1959