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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(1)A co-operative may decide, by a special resolution, to amend he provisions of its bye-laws and for that purpose the text of proposed amendment with reasons therefor shall be sent to each member, alongwith the notice of the general meeting at which the proposed amendment is to be discussed.