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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1)(i) in The M.P. Co-Operative Societies Act, 1960

(i)[ (a) a society which is a member of another society may appoint one of its members as a representative to vote on its behalf, [Substituted by M.P. Act No. 14 of 1990 [w.e.f. 31-7-1990].]