Section 34(6) in Rajasthan Co-operative Societies Act, 1965
(6)[ No person against whom an order under section 74 has been passed, such order not having been set aside, shall be eligible for election or appointment as a member of a committee until the expiry of a period of three years from the date he repays or restores the money or other property or part thereof with interest or pays contribution and costs or compensation in satisfaction of such order; and] [Substituted by Rajasthan Act No. 2 of 1992 [25-10-1991.]]
