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[Cites 0, Cited by 0] [Section 77(5)] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(5)(b) in The M.P. Co-Operative Societies Act, 1960

(b)A person who has held office as the Chairman or a member, for a period mentioned in clause (a) shall be eligible for reappointment.