Section 71(2)(i) in The M.P. Co-Operative Societies Act, 1960

[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2)(i) in The M.P. Co-Operative Societies Act, 1960

(i)to make any compromise or arrangement with creditors or persons claiming to be creditors or having or alleging to have any claim, present or future, whereby the society may be rendered liable; and

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State of Madhya Pradesh - Subsection

Section 71(2)(i) in The M.P. Co-Operative Societies Act, 1960