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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (4)The person by whom or on whose behalf such application is made, shall furnish such information in regard to the proposed co-operative as the Registrar may require.
