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[Cites 0, Cited by 0] [Section 49D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49D(2) in The M.P. Co-Operative Societies Act, 1960

(2)On receipt of the regulations made by the society, the Registrar may approve them with or without modifications. On approval of such regulations, the society shall carry on its business in accordance with regulations.