Section 53(2) in The M.P. Co-Operative Societies Act, 1960
(2)[ No order under sub-section (1) shall be passed unless a list of allegations, documents and witnesses in support of charges leveled against it has been provided and the committee has been given a reasonable opportunity of showing cause against the proposed order and representation, if any, made by it, is considered] [Substituted by Section 10 of M.P. Act No. 20 of 1999 [w.e.f. 7.8.1999].],
