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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 133(2)(xxxviii) in Arunachal Pradesh Co-operative Societies Act, 1978

(xxxviii)provide for the appointment, suspension and removal of the members of the committee and other officers and for the appointment of administrator under Section 79 and prescribe procedure for meeting of the committee and for the powers to be exercised and the duties to be performed by the committee, administrator and other officers;