Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 56(3)(i) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(i)A member of a society who carries on business of the kind carried on his society, shall not be eligible to be a member of the committee of that society without the general or special sanction of the Registrar.