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[Cites 0, Cited by 0] [Section 48B(2)] [Section 48B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48B(2)(b) in The M.P. Co-Operative Societies Act, 1960

(b)In a society where not less than two-third of the members belong to other Backward Classes, the representative shall be from amongst the members belonging to such classes.]