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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(3)(l) in The M.P. Co-Operative Societies Rules, 1962

(l)In the case of a society where the bye-laws provide for the constitution of its general body by the election of delegates, belonging to Schedule Castes, Scheduled Tribes and Other Backward Classes as per sub-section (3) of Section 48-B and also identify the groups from which the delegates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes and women shall be elected.