Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(4) in The M.P. Co-Operative Societies Act, 1960

(4)The quorum for the meeting shall, unless otherwise provided in the bye-laws of a society, be one-fifth of the total number of delegates and representatives of the societies :Provided that the delegates shall not at any time in the meeting exceed one-fifth of the member representatives of the societies.