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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(2)A co-operative, at its annual general meeting, shall resolve to appoint an auditor. The resolution shall be valid for the period ending on the close of the next succeeding annual general meeting.