Section 14A(3) in The Bihar Co-operative Societies Act, 1935
(3)[ Notwithstanding anything contained in the sub-section (9) of Section-14 of this Act, Rules made thereunder and the bye laws of the registered society, the election to the Managing Committee of the class or classes of registered societies notified under sub-section (1) shall be held within six months from the date of such notification and which may further be extended with due reason for a term of six months at a time but not exceeding two years from the date of first publication of such notification in the Official Gazette.]
