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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(5)(c) in Uttarakhand Co-Operative Societies Act, 2003

(c)Where a committee is appointed under clause (b), it shall consist of a Chairman and such other members not exceeding five as may be nominated by the Registrar, out of which at least one shall be Government servant.