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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3) in Rajasthan Co-operative Societies Act, 2001

(3)The Chief Executive Officer shall also send written information to the Authority regarding a casual vacancy in the committee for which the Authority is to conduct elections, immediately after occurrence of such vacancy; and] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]