Section 43(2)(c) in The M.P. Co-Operative Societies Act, 1960

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(2)(c) in The M.P. Co-Operative Societies Act, 1960

(c)[ transfer at least twenty per cent to an equity redemption fund by such societies which have Government equity participation.] [Inserted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]

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State of Madhya Pradesh - Subsection

Section 43(2)(c) in The M.P. Co-Operative Societies Act, 1960