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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(a) in The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000

(a)the division of its assets and liabilities between the society as reconstituted and the corresponding new society;