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[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(5)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

(b)in the case of Co-operative Bank, if the State Government has contributed to the share capital of the bank, there shall be only one nominee of the State Government in the Board of Directors of the Bank;