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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(1)If any person having been admitted as a member of a co-operative dies or subsequently becomes subject to any of the disqualification specified in the bye-laws shall cease to be a member of the co-operative.