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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19C] [Entire Act] State of Chattisgarh - Subsection Section 19C(3) in The Chhattisgarh Co-Operative Societies Act, 1960 (3)No person who has been expelled shall be eligible for re-admission as a member of the co-operative for a period of one year from the date of such expulsion.
