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[Cites 0, Cited by 1] [Section 59(1)] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(1)(iv) in The M.P. Co-Operative Societies Act, 1960

(iv)not less than one-tenth of the total number of members of the society hold an inquiry or cause an inquiry to be made into the specific matters raised in the application relating to the constitution, working and financial condition of the society.