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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 128(1) in Arunachal Pradesh Co-operative Societies Act, 1978

(1)On the election of a new committee and its Chairman the retiring Chairman, in whose place the new Chairman is elected shall hand over charge of the office of the committee and all papers and property, if any, of the society in possession of the committee or any officer thereof, to the Chairman of the Committee.