Section 23(3)(d) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(3)(d) in The Chhattisgarh Co-operative Societies Rules, 1962

(d)The list to be made available shall be published by exhibiting it at the office of the society, and on the notice boards of the Deputy Registrar/ Assistant Registrar of Co-operative Societies incharge of the District, and Financing Bank, and in case of a Society other than Financing Banks, Apex Institution of Society whose area of operation is for the whole district or beyond a district, Block Development Office and branch of the Financing Bank along with a notice-

(i)inviting objection thereto by him or an Officer appointed by him in writing within 6 days from the date of notice;

(ii)fixing date, time and place for hearing of such objection and claims,-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 23(3)(d) in The Chhattisgarh Co-operative Societies Rules, 1962