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[Cites 0, Cited by 0] [Section 51(14)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(14)(g) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(g)state whether the decisions on disposal of surplus or assessment of deficit, of the general body, at its previous annual general meeting were implemented correctly and completely or not.