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State of Madhya Pradesh - Section

Section 69 in The M.P. Swayatta Sahakarita Adhiniyam, 1999

69. Right to information.

- Any member or creditor having interest in the affairs of the co-operative may seek information relating to any transaction of the co-operative and for that purpose may be provided a certified copy of any document within one month from the date of receipt of the application relating to such transaction on payment of such fee as may be specified in the bye-laws.