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[Cites 0, Cited by 0] [Section 115E] [Entire Act]

State of Gujarat - Subsection

Section 115E(1) in The Gujarat Co-Operative Societies Act, 1961

(1)A Chairman, Vice-Chairman or Managing Director (if such Director is elected) or a committee shall, unless he resigns or is removed earlier, be entitled to hold office continuously for not more than two terms.