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

State of Madhya Pradesh - Subsection

Section 2(e) in The Jaora Sugar Mills Tatha Seth Govindram Sugar Mills (Upkramon Ka Arjan Aur Antaran) Adhiniyam, 1984

(e)"co-operative society" means a co-operative society of the workers of the respective company employed in relation to its undertakings and of the cane growers of the respective assigned and reserved areas of the factory within the meanings of clause (j) of Section 2 and Sections 15 and 16 of the Madhya Pradesh Sugar Cane (Regulation of Supply and Purchase) Act, 1958 (No. 1 of 1959) formed and registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) with a view to secure distribution of ownership for common good of cane growers and workers and with the object of securing participation of workers in the management of the respective company, and in which the undertakings of the Company are directed to vest under sub-section (1) of Section 6;