Section 32(2) in The M.P. Society Registrikaran Adhiniyam, 1973
(2)An enquiry' of the nature referred to in sub-section (1) shall be held on [the application together with an affidavit in support of its contents] [Substituted by M.P. Act No. 29 of 1998.] of-(a)a majority of the members of the governing body of the society; or(b)not less than one-third of the total number of members of the society.
