Section 5(2)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(a)An application for conversion shall be submitted to the Registrar by hand or by registered post, by the elected board of such co-operative society which intends to convert itself into a co-operative under this Act, on the basis of a resolution passed by a majority of members present at a meeting of the general body to the co-operative society making application under sub-section (1) (hereinafter in this section referred to as such general body), called with atleast twenty days notice provided that such meeting is attended by atleast twenty-five per cent of total members or five hundred members, which ever is less.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 5(2)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999