Section 16(7) in The M.P. Co-Operative Societies Act, 1960
(7)Every resulting society under this section shall have such constitution, property, powers, rights, interests, authorities, duties and obligations as may be specified in the scheme of reorganisation and every such scheme of reorganisation may contain such consequential, incidental and supplemental provisions as may, in the opinion of the Registrar, be necessary to give effect to such scheme.
