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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (1)A co-operative, shall have a set of bye-laws, and the affairs of the co-operative shall be managed in accordance with the terms, conditions and procedure specified in the bye-laws.
