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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(5)(a) in The M.P. Co-Operative Societies Act, 1960

(a)in case of a resource society operating in a non-scheduled area, by a member belonging to [Scheduled Castes, Scheduled Tribes and other backward classes], and