Legal Document View

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
[Cites 0, Cited by 0] [Section 77(5)] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(5)(d) in The M.P. Co-Operative Societies Act, 1960

(d)The Chairman or a member of the Tribunal may with the permission of the State Government, hold any other office, appointment or employment not inconsistent with his position on the Tribunal.