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[Cites 0, Cited by 0] [Section 57B(14)] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(14)(ii) in The Chhattisgarh Co-Operative Societies Act, 1960

(ii)is a person who committed a default towards the payments to a primary agricultural credit co-operative society or represents a primary agricultural credit cooperative society on the board of a Central Co-operative Bank or the State Co-operative Bank, it the society he represents has committed a default towards the payments of such bank for a period exceeding one year unless the default has been cleared;