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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(3) in The U.P. Co-operative Societies Act, 1965

(3)An officer removed under sub-section (1) or sub-section (2), shall with effect from the date of communication of the order, cease to hold the office and, if disqualified, shall not be eligible to hold any office under that society for the period specified in the order.