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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(9) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(9)No co-operative shall commence business unless it has obtained a certificate of Registration under sub-section (7) and every member of such co-operative carrying on business in contravention of this sub-section shall be severally liable for all liabilities incurred in such business.