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Citedby 44 docs - [View All]
Greater Bombay Co-Op. Bank Ltd vs M/S United Yarn Tex. Pvt. Ltd. & Ors on 4 April, 2007
A.R.Nagar Service Co-Operative ... vs State Of Kerala on 4 December, 2009
Narendra Kantilal Shah vs Joint Registrar, Co-Operative ... on 12 December, 2003
B. Narasimha Reddy, Chairman, ... vs State Of Andhra Pradesh, Rep. By ... on 1 May, 2007
A.V. Georgekutty vs State Of Kerala And Ors. on 10 March, 1993

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[Section 2] [Complete Act]
Central Government Act
Section 2(d) in The Co- Operative Societies Act, 1912
(d) " officer" includes a chairman, secretary, treasurer, member of committee, or other person empowered under the rules or the by- laws to give directions in regard to the business of the society: