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[Cites 0, Cited by 1] [Section 36(1)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1)(d) in Rajasthan Co-operative Societies Act, 1965

(d)the administrator appointed under cause (a) of sub-section (1) shall cease to hold office immediately upon the nomination of another committee or upon the setting aside of the order of removal, as the case may be. The nominated committee shall cease to hold office upon the expiry of the remainder of the term of the elected committee removed under clause (a) of sub-section (1);