Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 52] [Entire Act] State of Madhya Pradesh - Subsection Section 52(2) in The M.P. Co-Operative Societies Act, 1960 (2)A person nominated on the committee of a society under sub-section (1) shall hold office for such period and on such conditions, as may be prescribed.
