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State of Bihar - Section

Section 44BG in The Bihar Co-operative Societies Act, 1935

44BG. Elections.

(1)The election to the Managing Committee of a cooperative society under the Short Term Co-operative Credit Structure shall be conducted before the expiry of the term of the existing Managing Committee and in case of supersession of the Managing Committee of such co-operative society; the election may invariably be conducted within six months from the date of supersession.
(2)A member of the Managing Committee of a Primary Agriculture Credit Society which has been superseded under the conditions mentioned in sub-clause (a) and (b) of Section-44BG(2) shall not be entitled to contest again for a period of five years after such supersession.