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[Cites 0, Cited by 0] [Section 19AA] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19AA(ii) in The M.P. Co-Operative Societies Act, 1960

(ii)if, the member incurs a disqualification, in the higher level society, for his actions as a representative, such higher level society shall take action to disqualify him for holding the post in the higher level society.