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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(5)Any power, function or responsibility, falling within the scope of a co-operative as a corporate body, which has not been specifically entrusted by this Act or the bye-laws, to any authority of the co-operative, may be dealt with by the general body, on a reference by the board.