Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65] [Entire Act] State of Madhya Pradesh - Subsection Section 65(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (5)The co-operatives ceases to exist on the date shown in the certificate of dissolution, which shall not be later than two years after the appointment of the liquidator.
