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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(1)(a) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(a)immediately after the 30th June of every year and as soon as possible before annual general meeting, individual members admitted to membership up to the 30th June of the preceding year (hereinafter referred to as "the relevant date"), shall elect delegates equal to one-fourth of the number of societies admitted to membership up to the relevant date or one delegate for every twenty-five individual members (fractions being neglected) whichever is less. The delegates so elected will continue in office till their successors are elected after 30th June next;