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] [Entire Act] State of Chattisgarh - Section Section 49 in The Chhattisgarh Co-operative Societies Rules, 1962 49. State Government nominees. - A person nominated on the committee of a society under sub-section (2) of Section 52 shall hold office till such nomination is withdrawn.
