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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(10) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(10)Where one-tenths of members of a co-operative give written notice, of not less than ten days before a general meeting to the auditor or a former auditor, to attend the meeting at the expense of the co-operative and answer questions relating to his duties and their exercise as auditor. A copy of the notice shall concurrently be given to the co-operative.