Section 23(3)(k) in The M.P. Co-Operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(3)(k) in The M.P. Co-Operative Societies Rules, 1962

(k)On receipt of the final list under Clause (i) above, the Registrar, in case of a society falling under sub-section (3) of Section 48, fix-up the number of seats in the committee to be filled by the members belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes and women accordingly.

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State of Madhya Pradesh - Subsection

Section 23(3)(k) in The M.P. Co-Operative Societies Rules, 1962