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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(1)Subject to the provisions of sub-section (2) of Section 48, a member may at any time withdraw from membership in a co-operative in accordance with the procedure laid down in the bye-laws.