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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(cc) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(cc)"[principal co-operative] [Substituted by M.P. Act No. 16 of 2010 for the words 'secondary co-operative'.]" means a co-operative whose members are co-operatives;