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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(h) in West Bengal Co-operative Societies Rules, 2011

(h)A director elected or nominated under clause (a), (b), (c) and (d) shall hold office for a term of five years of the Board or till the Board is dissolved under section 34 or 35 or 36 whichever is earlier.