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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(6)The term of the ad hoc board so constituted shall not exceed three months and the ad hoc board shall cease to function as soon as a regular board is constituted in accordance with the bye-laws.