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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (a)"affected co-operative" means a co-operative which decides in any of the manners specified in Section 11, 12, 13 or 14;
