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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(1)The term of office of the directors, or where the bye-laws provide for retirement of director by rotation, the term of office of the individual directors shall be for such period as specified in the bye-laws, which shall not exceed five years from the date on which first meeting of the board is held.