Section 53(4) in The M.P. Co-Operative Societies Act, 1960
(4)[ The person or persons so appointed, shall subject to the control of the Registrar and to such instructions as he may, from time to time, give, have power to exercise all or any of the powers and to discharge all or any of the functions of the committee or of any officer of the society, and to take all such actions, as may be required in the interest of the society.] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
