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 62] [Entire Act] State of Madhya Pradesh - Subsection Section 62(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (6)Where an order of winding up of co-operative is set aside in appeal the property, effects and actionable claims of the co-operative shall revest in the co-operative.
