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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(5)(ii) in The Chhattisgarh Co-Operative Societies Act, 1960

(ii)One shall be held, if the chairman is not elected from amongst persons belonging to Scheduled Castes, Scheduled Tribes and other Backward Classes, by a person belonging to these categories and otherwise, by any person: