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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(10) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(10)A notice of such adjournment posted in the head office of the co-operative on the day on which the meeting is adjourned shall be deemed sufficient notice of the next subsequent meeting.