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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(r) in The M.P. Co-Operative Societies Act, 1960

(r)"Member" means a person joining in the application for the registration of a society or a person admitted to membership after registration in accordance with this Act, the rules and the bye-laws applicable to such society and includes the State Government when it subscribes to the share capital of a society;