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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(a) in The M.P. Co-Operative Societies Act, 1960

(a)no order of apportionment of the costs shall be made under this section unless the society or the person sought to be made liable to pay the costs thereunder has had a reasonable opportunity of being heard;