Section 96(5) in The M.P. Co-Operative Societies Act, 1960
(5)[No. P-5-23-91-XV-1, dated 12th March, 1999] [Published in M.P. Rajpatra (Extra-ordinary), dated 12-3-1999 at p. 269.]. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Madhya Pradesh Co-operative Societies (Amendment) Act, 1976 (No. 14 of 1976), the State Government in partial modification of Notification No. F-5-23-91-XV-1, dated 5th February 1999, herein appoint the date on which the Section 38 (Chapter 10) of the said Act shall come into force to be the 1st May 1999 in place of 15th March 1999.
