Section 48(3)(iv) in The M.P. Co-Operative Societies Act, 1960

[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(3)(iv) in The M.P. Co-Operative Societies Act, 1960

(iv)[ which is operating in a Scheduled Area, the number of seats to be reserved for Scheduled Tribes shall bear as nearly as may be the same proportion as members belonging to Scheduled Tribes bear to the total memberships of the society. [Inserted by Section 6 of M.P. Act No. 20 of 1999 [w.e.f. 7-8-1999].]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 48(3)(iv) in The M.P. Co-Operative Societies Act, 1960