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[Cites 0, Cited by 0] [Section 57B(25)] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(25)(i) in The Chhattisgarh Co-Operative Societies Act, 1960

(i)Where the Reserve Bank prescribe any regulation, including a recommendation of supersession of a board or the winding up of State Co-operative Bank or Central Co-operative Banks, at the case may be, the Registrar shall comply with the same within one month from the date of such communication.