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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(c) in The M.P. Temporary Postponement of Execution of Decrees Act, 1958

(c)apply to decisions of the Registrar, awards of arbitrators or orders of liquidators, made under any law relating to Cooperative Societies for the time being in force in the area specified in the notification or the rules made thereunder.