Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(d) in The M.P. Co-Operative Societies Act, 1960 (d)[ "Committee" means the Board of a management by whatever name called constituted under Section 48] [Substituted by M.P. Act No. 14 of 1976 [w.e.f. 7-10-1976].];
