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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(5) in The M.P. Co-Operative Societies Act, 1960

(5)[ Notwithstanding anything contained in this section, no co-operative bank shall be wound up, except with the previous sanction in writing of the Reserve Bank of India.] [Inserted by M.P. Act No. 8 of 1970.]