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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(2)Surplus arising out of the business of a co-operative shall be fully disposed of at the annual general meeting in which the audited annual financial statement of accounts for the year in which the surplus arose is presented for the consideration of the general body.