Section 48(1) in The M.P. Co-Operative Societies Act, 1960
(1)The final authority in a society shall vest in the general body of members :[Provided that the bye-laws of a society may provide for the constitution of a smaller body consisting of delegates elected in accordance with such bye-laws to exercise powers of the general body or as may be specified in the bye-laws of the society] [Inserted by M.P. Act No. 28 of 1982 [w.e.f. 29-10-1982].].
