Section 58(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(4)The authorisation approved under sub-section (1) shall set out-(a)the assets and liabilities of the co-operative;(b)the claims of creditors;(c)the number of members;(d)the nature and extent of the members' interest in the co-operative;(e)the name and address of the liquidator appointed by the cooperative.
