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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(5) in The M.P. Farmers' Organisation Constitution Rules, 1999

(5)Two-third majority of the total voters present and voting and hall of the total number of members of the association voting at a General Body meeting specially convened for this purpose have voted in favour of the motion for recall, the motion shall be deemed to have been passed.