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State of Chattisgarh - Section

Section 49B in The Chhattisgarh Co-Operative Societies Act, 1960

49B. Annulment of proceedings of society by successor committee.

- Notwithstanding anything contained in this Act or the rules made thereunder and bye-laws of a society, any resolution passed by a committee shall not be modified or annulled by the successor committee without the previous sanction in writing of the Registrar.