Section 51(14)(h) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

[Cites 0, Cited by 0] [Section 51(14)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(14)(h) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(h)[ State whether the loss incurred in the business of the co-operative is the result of gross negligence or serious irregularities.] [Inserted by M.P. Act No. 16 of 2010.] '

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 51(14)(h) in The M.P. Swayatta Sahakarita Adhiniyam, 1999