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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(ii) in The Bihar Co-operative Societies Rules, 1959

(ii)no member of the registered society shall be appointed who suffers from any of the disqualifications specified in Rule 23 and if any such member incurs any of the said disqualifications he shall cease to be on the sub-committee.