Section 48A(3) in The M.P. Co-Operative Societies Act, 1960
(3)If any person required to resign under sub-section (2), fails to resign within the period specified therein, then at the expiration of such period he shall be deemed to have resigned from the specified office in all except one Apex Society & one Central Society and one Primary Society, as the case may be, in which he was already holding the specified office prior to such subsequent election or appointment to specified office in other Apex or Central or Primary Society.] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
