Section 49C(3)(ii) in The M.P. Co-Operative Societies Act, 1960

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State of Madhya Pradesh - Subsection

Section 49C(3)(ii) in The M.P. Co-Operative Societies Act, 1960

(ii)in case of a person, if the person is a member of committee of the society or an employee of the society, proceed against such person in accordance with the provisions of Section 53-B or the rules framed under sub-section (1) of Section 55 as the case may be :

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State of Madhya Pradesh - Subsection

Section 49C(3)(ii) in The M.P. Co-Operative Societies Act, 1960