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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(3)(a) in The M.P. Factories Rules, 1962

(a)The co-operative society shall have been, registered under Madhya Pradesh, Co-operative Societies Act, I960, and at best one-half of its share capital shall have been subscribed by the workmen of the factory.