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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(3)(c) in The M.P. Co-Operative Societies Act, 1960

(c)In the event of society falling to elect requisite number of members or to elect less than such number of members, as is specified in clauses (a) and (b), the members of the committee shall co-opt the requisite number of members from amongst members of such society eligible for such representation and in the event of the Committee failing to do so, Registrar shall nominate the requisite number of members from amongst members of such society eligible for such representation.]