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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(2)(f) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(f)any other relevant and specific information required by the Registrar to enable him to decide whether the co-operative has conducted its affairs in accordance with the co-operative principles mentioned in Schedule A and the provisions of this Act and the bye-laws.