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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

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

(k)[ "Federal Society" means a society of which not less than fifty per cent of the share capital, excluding Government share capital is held by Societies] [Substituted by MP Act No. 8 of 1970.];