Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2) in The M.P. Co-Operative Societies Act, 1960

(2)No transfer by a member of his share or interest in a society shall be valid unless-
(a)the member has held such share or interest for not less than one year;
(b)the transfer is made to the society or to a member of the society; and
(c)the transfer is approved by the Committee.