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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1)(v) in The M.P. Co-Operative Societies Act, 1960

(v)a company or any other body corporate which is a member of a society may appoint, in writing, any of its directors or officers to vote on its behalf.]