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 2] [Section 82(1)] [Section 82] [Entire Act] State of Madhya Pradesh - Subsection Section 82(1)(c) in The M.P. Co-Operative Societies Act, 1960 (c)any dispute, required to be referred to the Registrar or his nominee or board of nominees;