Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] State of Manipur - Subsection Section 78(4) in The Manipur Co-operative Societies Act, 1976 (4)The Board or administrator shall, at the expiry or termination of its or his term of office, arrange for the constitution of a new Board in accordance with the bye-laws of the society.
