Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43A] [Entire Act] State of Chattisgarh - Subsection Section 43A(4) in The Chhattisgarh Co-operative Societies Rules, 1962 (4)The Chairman/President or the office bearer of the society as the case may be, shall have, a right to defend himself or otherwise in such meeting of the committee.
