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 51] [Entire Act] State of Madhya Pradesh - Subsection Section 51(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (5)The resignation of an auditor becomes effective on the date the resignation in writing is received by the co-operative, or on the date specified in the resignation whichever is later.
