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[Cites 0, Cited by 1] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(1) in The M.P. Co-Operative Societies Act, 1960

(1)The Government may, for the whole or any part of the State and for any society or class of societies, make rules for the conduct and regulation of the business of such society or class of societies and for carrying out all or any of the purposes of this Act.