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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)information of the intended division and settlement of claims of members and creditors is sent to the Registrar and his acknowledgment of receipt of the information is obtained; and