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

State of Madhya Pradesh - Subsection

Section 39(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(4)A person who ceases to be the President or Vice-President, under sub-section (3) shall not be eligible to hold the office of President or Vice-President, as the case may be, for a period of three years from the date of such cessation.