Section 47 in The M.P. Co-Operative Societies Act, 1960
47. Power to direct affiliation to Federal Society.
- The State Government may, by a general or special order, direct that all or any of the societies situated within a specified area shall be affiliated to the Madhya Pradesh Co-operative Union or to a [the District Co-operative Union] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].] or to any other union in such manner and on such conditions as the State Government may specify.
