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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)[ The members so appointed under sub-rules (1) and (1-A) shall hold office till the next election of the Managing Committee or till another person is appointed in his place, whichever is earlier and shall have the right to vote. The Registrar shall either confirm their membership to the committee or shall appoint other persons in their place for the next term of the Committee.] [Amended on 27th April, 1976.]