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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(3) in The Bihar Co-operative Societies Rules, 1959

(3)A nomination made by a member shall be in writing and deposited by him with the registered society concerned or shall be made by a declaration recorded in a book kept for the purpose by the society bearing the signature or thumb impression of the member attested by two witnesses.