Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59(6)] [Section 59] [Entire Act] State of Madhya Pradesh - Subsection Section 59(6)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (a)a quorum of members is not present at a special general meeting called under sub-section (4) or sub-section (5); or