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State of Madhya Pradesh - Section

Section 32 in The M.P. Prakoshtha Swamitva Rules, 1976

32. Designation. - The Principal Officers of the Association shall be a President, a Vice-President, a Secretary, and a Treasurer, all of whom shall be elected by and from the Board [x x x] [Omitted by Notification No. 2889-994-XXXII-1-80, dated 7-9-1981]. The Board may appoint an Assistant Treasurer, and Assistant Secretary, and such other Officers as in their judgement may be necessary (in the case of an Association of one hundred owners or less, the offices of Treasurer and Secretary may be filled by the same person).