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[Cites 0, Cited by 8] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(1) in Assam Co-Operative Societies Act, 2007

(1)The tenure of an office of elected members of the Board and its office bearers shall be five years from the date of election:Provided that the tenure of office bearers shall be co-terminus with the tenure of the Board.