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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(3) in The M.P. Co-Operative Societies Act, 1960

(3)[ No society shall pay dividend to its members at the rate exceeding twenty five per cent except with the prior approval of the Registrar] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].].