Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act] State of Madhya Pradesh - Subsection Section 31(1)(p) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (p)consideration of any other matter which may be brought before the meeting of the general body in accordance with the bye-laws.