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

State of Madhya Pradesh - Subsection

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

(a)The Chairman and other members of the Tribunal shall hold office ordinarily for a period of not less than two years and not more than five years as the State Government may, by notification, specify in this behalf.