Section 58(5)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

[Cites 0, Cited by 0] [Section 58(5)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(5)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(a)where he is satisfied that the co-operative has no assets or liabilities, he shall dissolve the co-operative, delete its name from the register of co-operatives and issue a certificate of dissolution of such co-operative; or

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State of Madhya Pradesh - Subsection

Section 58(5)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999