Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(a) in The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000 (a)"existing societies" means-(i)The Madhya Pradesh Rajya Sahakari Bank Mydt.(ii)The Madhya Pradesh Rajya Sahakari Krishi Evam Gramin Vikas Bank Mydt.(iii)The Madhya Pradesh Rajya Sahakari Vipanan Sangh Mydt.(iv)The Madhya Pradesh Rajya Sahakari Bunkar Sangh Mydt.(v)The Madhya Pradesh Rajya Sahakari Awas Sangh Mydt.(vi)Any other Apex Society approving the reconstitution scheme in its general body by 31st October, 2000.
