Section 31(ii) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(ii)The period of office held by a person as a member of the Board of Directors constituted under Rule 435 or under sub-clause (a) of sub-section (3) of Section 35 of the Act shall not count for reckoning the period under the Bye-law for the purpose of eligibility.
