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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(3)(b) in The Chhattisgarh Co-operative Societies Rules, 1962

(b)Every person who is disqualified under sub-section (7) of Section 48 or Section 50-A shall be informed of the fact of his being so disqualified before preparation of the list under clause (c). A list of non-borrowing members and defaulters for a period exceeding twelve months shall also be exhibited on the notice board of the society under the signature of the Manager/Secretary;