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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(2)(p) in The M.P. Co-Operative Societies Act, 1960

(p)[ prescribe the manner of giving intimation to the Tahsildar about the details of the debt or outstanding demand owing to the society from a member, past member or deceased member;] [Substituted by M.P. Act No. 14 of 1976.]