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[Cites 0, Cited by 0] [Section 49(7)] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(7)(ii) in The M.P. Co-Operative Societies Act, 1960

(ii)The term of the representative elected by the committee of the society shall be co-terminus with the term of the committee of the society for which representative is elected :