Section 53A(2) in The M.P. Co-Operative Societies Act, 1960
(2)The person entitled to receive charge of the committee or society, as the case may be, under sub-section (1) shall be deemed to have assumed charge of his office as from the date mentioned in sub-section (1), whether such charge has been actually handed over or not.] [Substituted by M.P. Act No. 14 of 1990 [w.e.f. 26-4-1990]]
