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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2)(ii) in The M.P. Co-Operative Societies Act, 1960

(ii)in respect of such share no share certificate is issued by the society, the person whose name stands first in the register of members maintained by such society;