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[Cites 0, Cited by 1] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(d) in Multi State Co-Operative Societies Act, 1984

(d)to appoint a Chief Executive and such other employees of the society (out of the list of persons referred to in Section 50) as are not required to be appointed by the Chief Executive;