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

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State of Madhya Pradesh - Subsection

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

(a)immediately give notice of his appointment :

(i)in the case of a liquidator not appointed by the Registrar; to the Registrar; and

(ii)to each claimant and creditor known to the liquidator;