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[Cites 0, Cited by 2] [Section 77(3)] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(3)(b) in The M.P. Co-Operative Societies Act, 1960

(b)Of the other two members, one shall be an officer of Co-operative Department not below the rank of joint Registrar and the other shall be non-official closely associated with the co-operative movement or an Advocate or a Pleader having practical experience in the co-operative movement for a period of not less than fifteen years :