Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 85A] [Entire Act] State of Madhya Pradesh - Subsection Section 85A(b) in The M.P. Co-Operative Societies Act, 1960 (b)if such notice is not obeyed, by removing or deputing a subordinate to remove any person who may refuse to vacate the same; and
