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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(3) in Uttarakhand Co-Operative Societies Act, 2003

(3)The right of nomination vested in the State Government under this section may be delegated by it to any authority specified by it in that behalf.Explanation. - For the purpose of this section any guarantee given by the central Government on the recommendation of the State Government shall be deemed to be a guarantee given by the State Government.