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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)immediately publish notice of his appointment in the Gazette and once a week for two consecutive weeks in a newspaper published or distributed in the district where the head office of the co-operative is located and take reasonable steps to give notice of the liquidation in every jurisdiction where the cooperative carries on business;