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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(4)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)information of the intended amalgamation and settlement of claims of members and creditors is sent to the Registrar and his acknowledgment is obtained; and