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[Cites 0, Cited by 0] [Section 34(5)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(5)(a) in Rajasthan Co-operative Societies Act, 1965

(a)No money-lender as defined in the Rajasthan Money-Lenders Act, 1964, shall be eligible for being elected or appointed as an officer of a service co-operative society, as classified under the rules, nor shall be continue as an officer thereof upon the commencement of this Act;