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

State of Madhya Pradesh - Subsection

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

(i)in which half or more than half the members belong to Scheduled Castes, Scheduled Tribes, and other backward classes, not less than half the total number of seats, shall be reserved for the member belonging to such castes, tribes and backward classes in such proportion as may be prescribed;