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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(2)(w) in The M.P. Co-Operative Societies Act, 1960

(w)provide for the appointment, suspension and removal of the members of the committee and other officers and for the appointment of a person or persons under Section 53 and prescribe procedure at meetings of the committee and for the powers to be exercised and the duties to be performed by the committee, person or persons and other officers;