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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(2) in Rajasthan Co-operative Societies Rules, 2003

(2)No officer or employee of a co-operative society or a family member of such officer or employee shall purchase, directly or indirectly, any property of a member of the society sold for the recovery of his dues to the society.