Section 53(1)(a) in The M.P. Co-Operative Societies Act, 1960

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State of Madhya Pradesh - Subsection

Section 53(1)(a) in The M.P. Co-Operative Societies Act, 1960

(a)[x x x] [Omitted by M.P. Act 25 of 1988 [w.e.f. 28-6-1988].] is negligent in the performance of the duties imposed on it by or under this Act or bye-laws of the society or by any lawful order passed by the Registrar or is unwilling to perform such duties; or

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State of Madhya Pradesh - Subsection

Section 53(1)(a) in The M.P. Co-Operative Societies Act, 1960