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 0] [Section 49] [Entire Act] State of Madhya Pradesh - Subsection Section 49(3) in The M.P. Co-Operative Societies Act, 1960 (3)The [Deputy/Assistant Registrar] [Substituted by M.P. Act No. 23 of 1986.] may himself attend such meeting or depute any officer subordinate to him to attend it.
