Legal Document View

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
[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(1)(ii) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(ii)between the co-operative and any other co-operative or between a co-operative and liquidator of another co-operative or any other Individual or institutions shall be referred to the Cooperative Tribunal.