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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(3)(l) in The Chhattisgarh Co-operative Societies Rules, 1962

(l)In the case of a society where the bye-laws provide for the constitution of its general body by the election of delegates, the Registrar shall reserve the seats for the delegates belonging to Schedule Castes, Scheduled Tribes and Other Backward Classes as per sub-section (3) of Section 48-B and also identify the groups from which the delegates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes and women shall be elected;