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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(3) in Punjab Self-Supporting Co-operative Societies Act, 2006

(3)Any casual vacancy of the office bearer shall be filled in by the Board in accordance with the provisions of the bye-laws and the incumbent of the vacancy so filled, shall hold office for the remaining term of his predecessor.