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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(hh) in The Chhattisgarh Co-Operative Societies Act, 1960

(hh)"Administrator" means a person appointed by Registrar with such terms and conditions to manage the affairs of the societies during the period in which the board of society is kept under supersession or suspension;