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[Cites 0, Cited by 0] [Section 57B(9)] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(9)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

(b)
(i)There shall be only one nominee of the State Government in the board of a primary agricultural credit co-operative society if the State Government has subscribed to its share capital: