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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(2)(d) in The M.P. Co-Operative Societies Act, 1960

(d)[ Where the primary credit society continues to be in default by not recovering its full overdue demand from members for continuous three co-operative years and even after supersession, it fails to recover full overdue demand.] [Inserted by M.P. Act No. 14 of 1976.]