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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(b) in The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000 (b)"the societies as reconstituted" means the existing societies as reconstituted in accordance with the provisions of Section 3; and
