Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(1) in The M.P. Co-Operative Societies Rules, 1962

(1)The Registrar may. by general or special order, appoint any person to be his nominee for deciding disputes arising in any society or class of societies with in such area and for such period as may be specified in the order.