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[Cites 0, Cited by 0] [Section 48B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48B(1) in The M.P. Co-Operative Societies Act, 1960

(1)Every committee of society shall at the time of election of Chairman or Vice-Chairman, also elect representative who shall represent it in other society and the representative so elected shall not be withdrawn by the Committee till the next election of the committee.