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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2)(a) in The M.P. Co-Operative Societies Act, 1960

(a)The voting right of federal society shall be so regulated that the members, which are societies, do not have less than four-fifth of the total number of votes in the general meeting of such society.