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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (3)Any member or creditor who fails to exercise the option within the period specified in sub-section (2) shall be deemed to have assented to the merger.
