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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

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

(c)is otherwise not functioning properly, the State Government may, by order in writing, remove the governing body and appoint a person or persons to manage the affairs of the society for a specified period not exceeding two years in the first instance :