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

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

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

(a)either his assent has been obtained to the change or is deemed to have been obtained by virtue of his failure to object within twenty one days from the date of the notice,

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State of Madhya Pradesh - Subsection

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