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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(3)Every director while exercising the powers and discharging duties shall :-
(a)act honestly and in good faith and in the best interests of the co-operative; and
(b)exercise such due care, diligence and skill as a reasonably prudent person would exercise in similar circumstances.