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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(5)(e) in Uttarakhand Co-Operative Societies Act, 2003

(e)So long as no administrator or, as the case may be, the committee is appointed under clause (b), Chief Executive i.e. the Secretary/G.M. or the Managing Director, as the case may be, of the society shall be in charge only of the current duties of the committee of management.