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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(9) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(9)The auditor shall be given notice of every general meeting and, at the expense of the co-operative, shall be entitled to attend and be heard thereat on matters relating to his duties as auditor and their exercise as auditor.