Section 43(5) in The M.P. Co-Operative Societies Act, 1960
(5)[ No society shall make a contribution either in money or in kind, either directly or indirectly to an organisation that has an object the furtherance of the interest of a political party or of any religious faith.] [Inserted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]
