Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Arunachal Pradesh - Subsection Section 56(2) in The Arunachal Pradesh Co-operative Societies Rules, 1984 (2)A member of the committee of a society shall cases to hold office if he incurs any of the disqualification mentioned in sub-Rule (1) of this rule.
