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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(1) in U.P. State Co-operative Societies Election Rules, 2014

(1)The term of committee of management of every Co-operative society shall be five years which shall be counted from the date it assumes office.Explanation - In case of election of a Co-operative society, prior to expiry of term of Committee of Management, the charge of the newly elected Committee of Management shall be the next working day on the expiry of the term of the sitting Committee of Management and in case of election of Committee of Management after the expiry of the term of the sitting Committee of Management, the term shall be calculated from the date of declaration of result of the Committee of Management.