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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(2)The withdrawal from membership shall nonetheless require the person to fulfil such obligations as were under taken or assumed as a member, under the provisions of this Act, the.bye-laws or any agreement.