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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(3)(ii) in The M.P. Co-Operative Societies Act, 1960

(ii)in which one fourth or more than one fourth, but less than half the members belong to Scheduled Castes, Scheduled Tribes and other backward classes, three seats shall be reserved for the members belonging to such castes, tribes and backward classes of which one seat each shall be reserved for each class.