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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 56(3)(ii) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(ii)Where any person not eligible to be a member of the committee without the general or special sanction of the Registrar is elected to be member of such committee without the sanction of the Registrar, he shall cease to be member of the committee on receipt by the committee of a written requisition in that behalf from the Registrar.