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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Chattisgarh - Subsection

Section 43(3) in The Chhattisgarh Co-Operative Societies Act, 1960

(3)No society shall pay dividend to its members at the rate exceeding twenty five per cent except with the prior approval of the Registrar.(3-A) The Primary Agriculture Credit Co-operative Society shall pay dividend to its members in accordance with the guidelines issued by the Registrar in consultation with the National Bank for the purpose.