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 3] [Entire Act] Constitution Subarticle Section 3(d) in THE CONSTITUTION (NINETY-SEVENTH AMENDMENT) ACT, 2011 (d)providing for a maximum time limit of six months during which a board of directors of co-operative society could be superseded or kept under suspension;
