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 0] [Section 36] [Entire Act] State of Madhya Pradesh - Subsection Section 36(iii) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (iii)such member has no pecuniary interest in any subsisting contract made with, or work being done for, the co-operative except as otherwise specified in the bye-laws; and
