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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Farmers' Organisation Constitution Rules, 1999

(2)The recall notice in Form "L" shall be signed by one-third of the total voters in respect of the President or a Member of the Managing Committee of a Water Users' Association, and one-third of the total members of the General Body in respect of the President or the Chairperson or a Member of a Managing Committee of a Distributory Committee or the Project Committee.