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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(2)(x) in The M.P. Co-Operative Societies Act, 1960

(x)prescribe [qualification and disqualification] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].] for members of the committee and employees of a society or class of societies and the conditions of service subject to which persons may be employed by societies;