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[Cites 0, Cited by 2] [Section 48(1)] [Section 48] [Entire Act]

State of Jharkhand - Subsection

Section 48(1)(e) in The Bihar Co-operative Societies Act, 1935

(e)[ between a financing bank authorised under the provisions of sub-section (1) of Section 16 and a person who is not a member of a registered society;] [Inserted by Act 16 of 1948.]