Section 44(1)(e) in The M.P. Co-Operative Societies Act, 1960

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State of Madhya Pradesh - Subsection

Section 44(1)(e) in The M.P. Co-Operative Societies Act, 1960

(e)[ with any bank approved for this purpose by the Registrar and on such terms and conditions, if any, as may be laid down by him in this behalf] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]; or

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State of Madhya Pradesh - Subsection

Section 44(1)(e) in The M.P. Co-Operative Societies Act, 1960