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Union of India - Section

Section 46 in The Multi-State Co-Operative Societies Act, 2002

46. Holding of office in co-operative society.—

Notwithstanding anything contained in this Act, no person shall be eligible to hold, at the same time, office of a president or chairperson or vice-president or vice-chairperson on the board of more than two multi-State co-operative societies.