Section 33(1)(a) in The M.P. Society Registrikaran Adhiniyam, 1973

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State of Madhya Pradesh - Subsection

Section 33(1)(a) in The M.P. Society Registrikaran Adhiniyam, 1973

(a)persistently makes default or is negligent in the performance of the duties imposed on it by or under this Act, regulations or bye-laws of the society or by any lawful order passed by the State Government or Registrar, or is un-willing to perform such duties; or

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State of Madhya Pradesh - Subsection

Section 33(1)(a) in The M.P. Society Registrikaran Adhiniyam, 1973