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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(1)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

(b)when the dispute is between a society or its committee and any past committee, any past or present officer, or past or present agent, or past or present servant or the nominee, heir or the legal representative of a deceased officer, deceased agent or deceased servant of the society, or a member or past member or the nominee, heir or the legal representative of a deceased member and when the dispute relates to any act, or omission on the part of either party to the dispute, be six years from the date on which the act or omission with reference to which the dispute arose, took place;