Section 3(3)(c) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

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State of Madhya Pradesh - Subsection

Section 3(3)(c) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(c)any other association of individuals, not required to be registered under Section 11 of the Companies Act, 1956 (Central Act 1 of 1956), a separate licence shall be obtained by each such individual in his name describing himself as member of the association :

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State of Madhya Pradesh - Subsection

Section 3(3)(c) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972