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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(3)For removal of doubt it is hereby declared that where the term of office of the director is changed by amending bye-laws, the changed term shall apply only to the director elected after such amendment for the constitution of new board.