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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(2)The term of representative elected by the board shall be coterminous with the term of the board for which representative is elected :Provided that the representative of a board shall continue to hold his office only till expiry of the term of the board of which he is a member.