Section 41(2)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

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State of Madhya Pradesh - Subsection

Section 41(2)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(a)in the case of a general meeting or delegate general body meeting, by the person who presided the said meeting, or in the event of his death or incapacity to sign the minutes within the time required, by the person who presides the following meeting wherein the minutes are confirmed; and

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State of Madhya Pradesh - Subsection

Section 41(2)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999