Section 14A(4) in The Bihar Co-operative Societies Act, 1935
(4)Notwithstanding any thing contained in sub-section (9) of Section-14 of this Act, rules made thereunder and the bye laws of a registered society, if the term of the Managing Committee of such registered societies notified under sub-section (1) expires after the notification under that subsection, shall get extended till such time the Managing Committee is constituted after elections in terms of the provision contained in that sub-section.
