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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 57(2)(iv) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(iv)Constitution of a provisional committee until regular elections are held under the bye-laws. The provisional committee shall have the same powers and functions as the committee elected in accordance with the bye-laws.