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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(1)The bye-laws shall provide for the constitution of an Arbitration Council consisting of three members, possessing such qualifications as may be prescribed by bye-laws appointed by the general body from among its members or others, whose term of office shall be of the same duration as that of the directors.