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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 62(3) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(3)The member appointed under Clause (c) of sub-rule (1) of this rule shall hold office so long as the member in whose place he is appointed would have held office, if the vacancy had not occurred.