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[Cites 0, Cited by 0] [Section 57B(5)] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(5)(a) in The Chhattisgarh Co-Operative Societies Act, 1960

(a)The bylaws or any amendment to the bylaws of a short term co-operative credit structure society shall be registered by the Registrar within thirty days from the date of receipt of the application.