Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(4) in The Bhopal Debt Redemption Act, 1955 (4)"co-operative society" means a society registered or deemed to be registered under the provisions of the Bhopal State Co-operative Societies Act, 1937 (Bhopal Act No. XI of 1937);
