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[Cites 0, Cited by 2] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(2) in The M.P. Co-Operative Societies Act, 1960

(2)Notice of such meeting shall be sent to the [Deputy/Assistant Registrar] [Substituted by M.P. Act No. 23 of 1986.] of the district in which the society is situate, at least fourteen clear days before the date of the meeting.