Section 2 in THE MADHYA PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2022
2. Amendment of Section 49.
In Section 49 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) (hereinafter referred to as the principal Act) , in sub-section (7-A), in clause (b), in the second proviso, after the words "Central Society", the words "or Primary Agriculture Credit Co-operative Society" shall be inserted.
