Section 2(b) in The M.P. Co-Operative Societies Rules, 1962
(b)[ "Bonus" means the payment admissible to an employee under the provisions of the Payment of Bonus Act, 1965 (No. 21 of 1965)] [Substituted by Notification No. F-5-3-91-XV-1, dated 18-4-1991.];
