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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(2A) in The Punjab Co-operative Societies Act, 1961

(2A)[ Where the Government appoints a Chairman or Managing Director under the proviso to clause (a) of sub-section (2) the Chairman or Managing Director, if any, as the case may be, holding office immediately before such appointment shall cease to hold office on such appointment.