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 1] [Section 26] [Entire Act] State of Punjab - Subsection Section 26(3) in The Punjab Co-operative Societies Act, 1961 (3)A person nominated under sub-section (2) shall hold office during the pleasure of the Government or the Corporation or other financing institution as the case may be.
