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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(1) in Punjab Self-Supporting Co-operative Societies Act, 2006

(1)In case of any contravention of the provisions of sub-sections (2) and (3) of section 39, or any other provision of this Act, or rules or regulations, or bye-laws made there-under, the Board may, by a resolution, passed by two third majority of the Directors, remove any office bearer.