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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Rajasthan - Subsection

Section 148(2)(xxvii) in Rajasthan Co-operative Societies Act, 1965

(xxvii)the appointment, suspension, removal, term of office and filling of casual vacancies of the members of the committee and other officers and for the appointment of administrator under section ,36 and the procedure at meeting of the committee and the powers to be exercised and the duties to be performed by the committee, administrator and other officers;