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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(4)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)notice of the amendment of the bye-laws of the co-operative and information of settlement of claims of members and creditors is sent to the Registrar and his acknowledgment is obtained.