 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Multi-State Cooperative Societies Act, 1984 40. Removal of member by Central Registrar.- If in spite of cessation of office under circumstances mentioned in Section 34, Section 36, Section 37 or Section 39 a member of the board refuses to vacate his office, the Central Registrar shall, by order in writing, remove him from such office.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back