Section 16A in The M.P. Co-Operative Societies Act, 1960
16A. [ Collaboration by Societies. [Inserted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]
- Any society may, enter into the collaboration with any Government Undertaking or any undertaking approved by the State Government for carrying on any specific business including industrial investment, financial aid or marketing and management expertise.
