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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 96(1)(d) in Arunachal Pradesh Co-operative Societies Act, 1978

(d)when the dispute is in respect of an election of an office bearer of the society, be one month from the date of the declaration of the result of the election.