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[Cites 0, Cited by 7] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(2) in The Chhattisgarh Co-Operative Societies Act, 1960

(2)No order under sub-section (1) shall be passed unless a list of allegations, documents and witnesses in support of charges leveled against it has been provided and the committee has been given a reasonable opportunity of showing cause against the proposed order and representation, if any, made by it, is considered,