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[Cites 0, Cited by 2] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(1) in The M.P. Co-Operative Societies Act, 1960

(1)No part of the funds of a society other than the net profits shall be paid by way of bonus or dividend or otherwise distributed among its members :Provided that a member may be paid remuneration on such scale as may be laid down by the bye-laws for any services rendered by him to the society.