Section 65(1)(d) in The M.P. Co-Operative Societies Act, 1960

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State of Madhya Pradesh - Subsection

Section 65(1)(d) in The M.P. Co-Operative Societies Act, 1960

(d)[ when the dispute is in connection with the election of any officer of a society, be forty-five days from the date of declaration of the result of such election] [Inserted by M.P. Act No. 8 of 1970.].

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State of Madhya Pradesh - Subsection

Section 65(1)(d) in The M.P. Co-Operative Societies Act, 1960