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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)evidences to show that the society is not in possession of any share capital, loan or guarantee [x x x] [Words 'or has not received grant' omitted by M.P. Act No. 24 of 2001 (w.e.f. 15-10-2001).] from the Central or the State Government;