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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(o) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(o)"deficit charge" means the amount collected from or debited to the accounts of members, in proportion to the use or non-use of the services of the co-operative, in accordance with the bye-laws and resolution of the general body to meet deficit, if any, in whole or m part;