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[Cites 0, Cited by 20] [Section 64(2)] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(2)(v) in The M.P. Co-Operative Societies Act, 1960

(v)[ any dispute arising in connection with the election of any officer of the society or representative of the society or of composite society : [Substituted by M.P. Act No. 14 of 1976.]