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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(3)Where a board fails to conduct election of the directors or delegates or representatives, as the case may be before the expiry of the term of their office in accordance with the bye- laws, all directors shall cease to be directors on the date of the annual general meeting at which the elections were due.