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[Cites 0, Cited by 0] [Section 49E(2)] [Section 49E] [Entire Act]

State of Chattisgarh - Subsection

Section 49E(2)(a) in The Chhattisgarh Co-Operative Societies Act, 1960

(a)Notwithstanding anything contained in this Act, or the Rules or bye-laws made thereunder for every Central society where the State Government has contributed to its share capital or has given loans or financial assistance or has guaranteed the repayment of loans, debentures, or advances or has given grants in any other form, there shall be a Managing Director or a General Manager not below the rank of Class II Officer who shall be the Chief Executive Officer of the society and ex-officio member of the committee;