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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1) in The M.P. Society Registrikaran Adhiniyam, 1973

(1)If a judgement shall be obtained against the person or officer named on behalf of the society, such judgement shall not be enforced against the property, movable or immovable, or against the body of such person or officer, but against the property of the society.