Section 115C(2)(b) in The Gujarat Co-Operative Societies Act, 1961

[Cites 0, Cited by 1] [Section 115C(2)] [Section 115C] [Entire Act]

State of Gujarat - Subsection

Section 115C(2)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)A person shall be disqualified for being chosen as or for being a committee member,-

(i)if such a person has made default in repayment of any loan taken from any bank or other society,

(ii)if a company in which the person or any member of his family has any interest has made default in repayment of any loan taken from any bank or other society after the date when repayment of the loan has become due,

(iii)if such person is convicted of an offence under Section 115-H.

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State of Gujarat - Subsection

Section 115C(2)(b) in The Gujarat Co-Operative Societies Act, 1961