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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1)(ii) in The M.P. Co-Operative Societies Act, 1960

(ii)the State Government may nominate one of its officers as its representative, to vote or otherwise participate in its behalf in the affairs of the society of which such society or the State Government is a member;