Section 43(4) in Assam Co-Operative Societies Act, 2007
(4)A person who ceases to be the President or Chairman Vice-President or Vice-Chairman, as the case may be, under sub-section (3) shall not be eligible to hold the office of President or Chairman, Vice-President or Vice-Chairman, as the case may be, for a period of three years from the date of such cessation.
