Section 41(1)(a) in The M.P. Co-Operative Societies Rules, 1962

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State of Madhya Pradesh - Subsection

Section 41(1)(a) in The M.P. Co-Operative Societies Rules, 1962

(a)Subject to the provisions of sub-section (6) of Section 49 the election of members of the committee [xx] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.] shall be held in the annual general meeting or special general meeting, as the case may be, of the society :

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State of Madhya Pradesh - Subsection

Section 41(1)(a) in The M.P. Co-Operative Societies Rules, 1962