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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(6)When a co-operative merges itself into any other co-operative under this section, the members of the first co-operative who assented or deemed to have assented to the merger, shall be deemed to have become the members of the second co-operative notwithstanding anything contained in this Act.