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

State of Madhya Pradesh - Subsection

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

(h)where at any time he determines that the co-operative is unable to pay or adequately provide for the discharge of its obligations, apply to the Registrar or general body, as the case may be, for directions; and