Section 58(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(1)A co-operative may, by special resolution, authorise its own dissolution. A notice of the general meeting called for the purpose shall also be sent by registered post with an invitation to attend, to the Registrar, to creditors, if any, to any [principal co-operative] [Substituted by M.P. Act No. 16 of 2010 for the words 'secondary co-operative'.] to which the co-operative is affiliated, and to any co-operative with which a partnership contract has been entered into.
