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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(ii) in THE MADHYA PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2022 (ii)in sub-section (12), in the second proviso, after the words "Central Society", the words "or Primary Agriculture Credit Co-operative Society" shall be inserted.
