Section 49B in The M.P. Co-Operative Societies Act, 1960
49B. [ Annulment of proceedings of society by successor committee. [Inserted by M.P. Act No. 14 of 1976.]
- Notwithstanding anything contained in this Act or the rules made thereunder and bye-laws of a society, any resolution passed by a committee shall not be modified or annulled by the successor committee without the previous sanction in writing of the Registrar.] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]
