Section 16B in The M.P. Co-Operative Societies Act, 1960
16B. Partnership of societies.
- Any two or more societies may by resolution passed at general meeting by a majority of members present and voting in each such society enter into a contract of a partnership for carrying out any specific business permissible under the bye-laws on such terms and conditions as may be mutually agreed upon. Where such partnership requires creation of a new organisation, the participating society shall be its members.] [Inserted by M.P. Act No. 8 of 1970.]
