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[Cites 0, Cited by 7] [Section 49(2)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2)(e) in The Multi-State Co-Operative Societies Act, 2002

(e)to make provisions for regulating the appointment of employees of the multi-State co-operative society and the scales of pay, allowances and other conditions of service of, including disciplinary action against, such employees;