Section 96(3) in The M.P. Co-Operative Societies Act, 1960
(3)[Notification No. F. 5-1-88-A-XV-1, dated the 28th June, 1988] [Published in M.P. Rajpatra (Asadharan) dated 29-6-88 at page 1259.]. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Madhya Pradesh Co-operative Societies (Amendment) Ordinance, 1988 (No. 3 of 1988), the State Government hereby appoints 28th June, 1988, as the date on which the said Ordinance shall come into force.
