Section 45(2)(e) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Chattisgarh - Subsection

Section 45(2)(e) in The Chhattisgarh Co-operative Societies Rules, 1962

(e)if-

(i)[ the Registrar or an officer authorised by him assumes charge under sub-section (8) of Section 49 of the committee of the society which he represents; or [Re-numbered by notification No. F-5-7-94-XV-1, dated 21-7-95.]

(ii)the committee of the society which he represents is removed by the State Government under sub-section (1) of Section 52; or

(iii)the committee of the society which he represents has been removed under subsection (1) of Section 53; or]

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State of Chattisgarh - Subsection

Section 45(2)(e) in The Chhattisgarh Co-operative Societies Rules, 1962