Section 2(h) in The M.P. Co-Operative Societies Rules, 1962
(h)"Judgement-debtor" means any society against which or any person against whom a decree has been obtained;(hh)[ "Member" means the member of the Madhya Pradesh State Co-operative Tribunal;] [Inserted by Notification No. 3135-1157-99-15-1, dated 14-10-1999.]
