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[Cites 0, Cited by 1] [Section 36(1)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1)(a) in Rajasthan Co-operative Societies Act, 1965

(a)[ remove the committee and appoint a Government servant as an administrator to manage the affairs of the society and shall submit his report justifying the removal of the committee, to the State Government within a period of fifteen days from the date of removal of the committee; or] [Substituted by Rajasthan Act No. 17 of 1976 [13.2.1976]