Section 53(13) in The M.P. Co-Operative Societies Act, 1960
(13)[ Notwithstanding anything contained in this Act, or rules made thereunder or bye-laws of society, if the committee of society ceases to function due to order of any Court or otherwise, the Registrar [may appoint a person or committee of persons temporarily] [Inserted by M.P. Act No. 14 of 1976.] till the Court order is vacated or the new elections are held and the committee takes charge.][x x x] [Omitted by M.P. Act 14 of 1990 [w.e.f. 31-7-1990].]
