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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(3)No member of a co-operative whose membership has been terminated under sub-section (1) shall be eligible for re-admission as a member of the co-operative for a period as may be specified in the resolution but not exceeding five years.