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

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State of Madhya Pradesh - Subsection

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

(iii)in which the number of members belonging to Scheduled Castes, Scheduled Tribes, and other backward classes is less than one fourth of total number of members, one seat shall be reserved for a member belonging to such castes, tribes and other backward classes, which has the larger number of members in the society.]

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State of Madhya Pradesh - Subsection

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