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[Cites 0, Cited by 0] [Section 59(6)] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(6)(i) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(i)if he is satisfied that the co-operative has no assets or liabilities, dissolve the co-operative, delete its name from the register of co-operatives and issue a certificate of dissolution of such co-operative; or