Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49A(1)] [Section 49A] [Entire Act]

State of Chattisgarh - Subsection

Section 49A(1)(h) in The Chhattisgarh Co-operative Societies Rules, 1962

(h)to institute, conduct, defend, compound or abandon any suit or other legal proceedings by or against the society or otherwise concerning the affairs of the sOciety and also to compound and allow time for payment or satisfaction of any claims or demand by or against the society in accordance with the decisions of the committee;