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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(6) in The M.P. Co-Operative Societies Rules, 1962

(6)[ The quorum for the meeting of the committee shall be, as provided in the bye-laws, but in any case it shall be more than fifty percent of the total number of the members.] [Inserted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.]