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State of Madhya Pradesh - Section

Section 30 in The M.P. Co-Operative Societies Act, 1960

30. Insolvency of members.

- Notwithstanding anything contained in the Provincial Insolvency Act, 1920 (V of 1920), in an insolvency proceeding against a member of a society, the dues of the society shall have priority over all other dues except those payable to Government.