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[Cites 0, Cited by 0] [Section 21P] [Entire Act]

State of Bihar - Subsection

Section 21P(2) in The Bihar Co-operative Societies Rules, 1959

(2)If no valid nominations are received for any one or more seats, such seat shall be filled by co-option from amongst the members of the society :[* * *] [Omitted 'Provided that if the valid nomination is not received for the post of delegates representatives of the societies then such posts also shall be filled by co-option by the Managing Committee from amongst the members of the society.' by Notification No. 7-114/2006-7340, dated 26.11.2008.]