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[Cites 0, Cited by 0] [Section 77(5)] [Section 77] [Entire Act]

State of Chattisgarh - Subsection

Section 77(5)(d) in The Chhattisgarh Co-Operative Societies Act, 1960

(d)The Chairman or a member of Tribunal may with the permission of the State Government held any other office appointment of not in consist With his position on the Tribunal.