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[Cites 0, Cited by 3] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(4) in Assam Co-Operative Societies Act, 2007

(4)The Board may, by a resolution passed by three-fourth majority of the Directors present and voting at a meeting held for the purpose, remove the President or Vice-President. Such meeting shall not be presided over by the President or Vice-President against whom such resolution is to be considered.