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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)"board" means by governing body of a co operative by whatever name called, to which the direction of the affairs of the co-operative is entrusted under the bye laws;