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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(6) in The M.P. Farmers' Organisation Constitution Rules, 1999

(6)After the motion passed under sub-rule (5), the Competent Authority shall issue the proceedings of motion to the concerned Chairperson, President or the Member of the respective Farmers' Organisation immediately stating that the recall became effective from the date of passing of the resolution; and accordingly he shall cease to hold such office.