Section 15(2)(i) in The M.P. Co-Operative Societies Act, 1960

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State of Madhya Pradesh - Subsection

Section 15(2)(i) in The M.P. Co-Operative Societies Act, 1960

(i)twenty-one days' notice has been given to every member of the society and to any person or class of persons whose interest may m the opinion of the Registrar, be affected by the change; and

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State of Madhya Pradesh - Subsection

Section 15(2)(i) in The M.P. Co-Operative Societies Act, 1960