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[Cites 0, Cited by 0] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(4) in The Multi-State Co-Operative Societies Act, 2002

(4)Save as otherwise provided in sub-section (5), the administrator shall, before the expiry of his term of office, arrange for the constitution of a new board in accordance with the bye-laws of the specified multi-State co-operative society.