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

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

State of Madhya Pradesh - Subsection

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

(b)On the Committee of such Central or Apex Society or class of Central or Apex societies as the State Government may having regard to the total membership of [Scheduled Castes, Scheduled Tribes and other backward classes] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].] in the Primary Societies affiliated to such Apex or Central Society, by general or special order, direct, such number of seats as may be specified in the order shall be reserved for the members belonging to [Scheduled Castes, Scheduled Tribes and other backward classes] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

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