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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(3)If the President or Vice-President, as the case may be, fails to hold the meeting of the board under sub-section (1) or the special meeting of the board under sub-section (2) within the period specified therein, he shall cease to be President or Vice-President, as the case may be on the date of expiry of the said specified period.