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[Cites 0, Cited by 0] [Section 73A(2)] [Section 73A] [Entire Act]

State of Manipur - Subsection

Section 73A(2)(c) in The Manipur Co-operative Societies Act, 1976

(c)has guaranteed in repayment of principal and payment of interest on loan and advances to a co-operative society, the State Government or any authority' specified by it in this behalf, shall have the right to nominate to the Board, Government officials experts in the line (of the activities of the co-operative societies) to the extent of one-third of the total number of its members or three members whichever is less: