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[Cites 0, Cited by 2] [Section 49(8)] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(8)(ii) in The M.P. Co-Operative Societies Act, 1960

(ii)If the committee fails to hold election and has not handed over the charge on expiration of the term, under sub-section (7-A) or extended term under sub-section (7-AA) to the Registrar or any officer authorised by him on his behalf, all the members of the committee shall be deemed to have vacated their seats and the Registrar shall assume charge and hold election as early as possible.]