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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(2) in Assam Co-Operative Societies Act, 2007

(2)Vacancy in the office of the President or Vice-President shall be filled in by the Board in accordance with the provisions of the bye-laws and the President or Vice-President so elected shall hold office for the unexpired term of his predecessor.