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 0] [Section 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(1) in The M.P. Co-Operative Societies Act, 1960 (1)Subject to the provisions of Section 11, a society may by an amendment of its bye-laws change its liability from limited to unlimited or from unlimited to limited.
