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[Cites 0, Cited by 7] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(4) in Assam Co-Operative Societies Act, 2007

(4)Where a Board fails to arrange for holding election of the Directors or delegates, as the case may be, before the expiry of the term of their office in accordance with the Act and bye-laws, all Directors shall cease to be Directors on the expiry of the period as specified in Section 42(1).