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[Cites 0, Cited by 0] [Section 51(7)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(7)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)receives a notice or otherwise learns of a general meeting called for the purpose of removing him from office; is entitled to submit to the general body a written statement giving the reasons for his resignation or the comments on the proposed removal as the case may be.