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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(3) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(3)When a service co-operative housing society has been formed by the apartment owners for the management of common areas and facilities such society shall be deemed to be the association and its Managing Committee shall be deemed to be the board.