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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(2)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001

(ii)(otherwise than in an honorary capacity), on behalf of such society or on behalf of any other society which is a member of the former society, shall be deemed to have vacated his office in the society.