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[Cites 0, Cited by 0] [Section 44BG] [Entire Act]

State of Bihar - Subsection

Section 44BG(2) in The Bihar Co-operative Societies Act, 1935

(2)A member of the Managing Committee of a Primary Agriculture Credit Society which has been superseded under the conditions mentioned in sub-clause (a) and (b) of Section-44BG(2) shall not be entitled to contest again for a period of five years after such supersession.