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

State of Madhya Pradesh - Subsection

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

(gg)"surplus refund" means the refund from the surplus given to or credited to the accounts of, members, in proportion to their use or non use of the services of the co-operative in accordance with the bye-laws and resolution of the general body.