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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(d) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(d)take into his custody and under his control all the property and actionable claims to which the co-operative is or appears to be entitled and shall take such steps as he may deem necessary or expedient to prevent loss or deterioration of or damage to such property, effects and claims;