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[Cites 0, Cited by 5] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(3) in The M.P. Co-Operative Societies Act, 1960

(3)No order under sub-section (1) or sub-section (2) shall be passed unless the society concerned has been given a reasonable opportunity of showing cause against the proposed order and representation, if any made by it is considered.