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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(i) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(i)deliver to the Registrar or general body, as the case may be, periodically as the Registrar or general body may require, financial statements of the co-operative in such form the liquidator considers proper or that the Registrar or general body may require.