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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(4)(b) in The M.P. Co-Operative Societies Rules, 1962

(b)[ Every such application shall be sent to the Registrar by registered post or delivered by hand. After receiving the application, the Registrar shall enter the application in the register maintained for the purpose and Registrar shall issue a receipt of such application in which the date of receipt of such application, shall also be mentioned.] [Re-numbered as sub-rule (a) and sub-rule (b) inserted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.]