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

State of Rajasthan - Subsection

Section 36(6) in Rajasthan Co-operative Societies Rules, 2003

(6)[] [Renumbered '(7)' by Notification No. G.S.R. 53, dated 10.7.2017.] Immediately after the removal of the committee or a member thereof, the Chief Executive Officer shall take necessary steps for conducting elections to the committee or for filling up the vacancy of the member, as the case may be, in accordance with the provisions of the Act, these rules and the bye-laws.