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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(c) in The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000

(c)"the corresponding new society" means-
(i)The Chhattisgarh Rajya Sahakari Bank Mydt. in relation to the Madhya Pradesh Rajya Sahakari Bank Mydt. as reconstituted.
(ii)The Chhattisgarh Rajya Sahakari Krishi Evam Gramin Vikas Bank Mydt., in relation to the Madhya Pradesh Rajya Sahakari Krishi Evam Gramin Vikas Bank Mydt., as reconstituted.
(iii)The Chhattisgarh Rajya Sahakari Vipanan Sangh Mydt., in relation to the Madhya Pradesh Rajya Sahakari Vipanan Sangh Mydt., as reconstituted.
(iv)The Chhattisgarh Rajya Sahakari Bunkar Sangh Mydt., in relation to the Madhya Pradesh Rajya Sahakari Bunkar Sangh Mydt., as reconstituted.
(v)The Chhattisgarh Rajya Shakari Awas Sangh Mydt. in relation to the Madhya Pradesh Rajya Sahakari Awas Sangh Mydt., as reconstituted.
(vi)Any other Apex Society as reconstituted.