Section 57B(16)(c) in The Chhattisgarh Co-Operative Societies Act, 1960

[Cites 0, Cited by 0] [Section 57B(16)] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(16)(c) in The Chhattisgarh Co-Operative Societies Act, 1960

(c)A member of the board of a primary agricultural credit cooperative society which has been superseded under this Act shall not be entitled to contest the election again for a period of three years from the date of supersession:

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State of Chattisgarh - Subsection

Section 57B(16)(c) in The Chhattisgarh Co-Operative Societies Act, 1960