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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(5)All directors shall cease to be directors on the dale of the annual general meeting, if the audited annual financial statement of accounts and annual report of activities for the previous financial year were not sent to each member along with the notice to attend the annual general meeting under the certification of posting at which the report and accounts are to be considered by the general body.