Section 77(3)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

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State of Chattisgarh - Subsection

Section 77(3)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

(b)Of the other two members, one shall be an officer of co-operative department not below the rank of Additional Registrar and the other shall be non-official closely associated with the co-operative movement or an Advocate or a Pleader having practical experience in the cooperative movement for a period of not less than fifteen years:

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State of Chattisgarh - Subsection

Section 77(3)(b) in The Chhattisgarh Co-Operative Societies Act, 1960