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 36] [Entire Act] State of Madhya Pradesh - Subsection Section 36(ii) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (ii)such member has patronised the services of the co-operative during the previous financial year to the extent and in the manner specified in the bye-laws; and
