Section 58(5)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

[Cites 0, Cited by 0] [Section 58(5)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(5)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)he shall, within thirty days of the date of receipt of such resolution, cause at the expense of the co-operative a notice of the special resolution to be published once in the Gazette and once a week for two consecutive weeks in a newspaper published or distributed in the district where the head office of the cooperative is located.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 58(5)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999