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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in The M.P. Co-Operative Societies Act, 1960

(2)Notwithstanding anything contained in this Act if any proceedings relating to the winding up or dissolution of a society are pending immediately before the commencement of this Act, such proceedings shall after such commencement be disposed of in accordance with the provisions of the law under which such society was registered or deemed to be registered.