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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(7) in The M.P. Co-Operative Societies Act, 1960

(7)Unless otherwise directed by the Registrar in respect of any particular society the delegates on the committee shall not at any time exceed one-third of the number of representatives of societies (fractions being neglected).