Section 4(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)No co-operative, other than a co-operative of which another co-operative is a member, shall be registered under this Act unless it. consists of at least [ten] [Substituted for 'twenty' by M.P. Act No. 24 of 2001.] persons competent to contract under Section 11 of the Indian Contract Act, 1872 (IX of 1872) and belonging to [ten] [Substituted for 'twenty' by M.P. Act No. 24 of 2001.] different families.
