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State of Madhya Pradesh - Section

Section 4 in The M.P. Co-Operative Societies Act, 1960

4. Societies which may be registered.

- Subject to the provisions of this Act, a society which has as its objects the promotion of the economic interest of its members or their general welfare in accordance with co-operative principles or a society established with the object of facilitating the operations of such a society, may be registered under this Act.