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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(5) in Rajasthan Co-operative Societies Rules, 2003

(5)[] [Renumbered '(6)' by Notification No. G.S.R. 53, dated 10.7.2017.] The Chairman or any elected Officer of a society may be removed from the office by a resolution passed in a general meeting specifically convened for the purpose.