Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43A] [Entire Act] State of Madhya Pradesh - Subsection Section 43A(5) in The M.P. Co-Operative Societies Rules, 1962 (5)Such meeting shall be presided over by the Registrar or any person authorised by him in his behalf.] [Substituted by Notification No. F-5-3-91-XV-1, dated 18-4-1991.]
