Legal Document View

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
[Cites 0, Cited by 0] [Section 59A(11)] [Section 59A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59A(11)(b) in The M.P. Co-Operative Societies Rules, 1962

(b)The Chairman shall be entitled to the facility of official telephone on par with the head of the Departments of the Government and the Members shall be entitled to the same facility as was available to them before their appointment as Members.