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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(4)Where the Registrar discharges a liquidator under sub-section (3), the Registrar shall dissolve the co-operative, issue a certificate of dissolution and delete its name from the register of co-operatives.