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[Cites 0, Cited by 0] [Section 19A(1)] [Section 19A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19A(1)(f) in The M.P. Co-Operative Societies Act, 1960

(f)[ In case of a Primary Agriculture Credit Co-operative Society, he is not a Bhumiswami, occupancy tenant or a Government lessee holding agricultural land : [Inserted by M.P. Act No. 14 of 1990.]