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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Madhya Pradesh - Subsection

Section 96(2)(ii) in The M.P. Co-Operative Societies Act, 1960

(ii)all appointments, rules and orders made, notifications and notices issued and suits and other proceedings instituted under any of the said enactments shall so far as may be, be deemed to have been respectively made, issued, and instituted under this Act.