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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(1)No member of a co-operative shall exercise the right of a member, including the right of vote, unless he has made such payment to the co-operative in respect of membership or has acquired and continues to have such interest in the co-operative as may be specified in the bye-laws.