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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(2)The promoter board appointed under the first provision to sub-section (1) or deemed to be promoter board under the second proviso thereto, as the case may be, shall conduct the election of directors within the period mentioned therein.