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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(6) in The M.P. Co-Operative Societies Act, 1960

(6)[ No person who is individual member in a Central Co-operative bank shall hold any specified office in the Central or Apex Society.] [Substituted by M.P. Act No. 5 of 1978 [w.e.f. 24-11-1977].]