Section 59(6)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

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State of Madhya Pradesh - Subsection

Section 59(6)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)the general body fails to pass a resolution to the effect that :-

(i)the co-operative is to carry on business;

(ii)the board shall present, within sixty days from the date of the special general meeting, to the general body the annual returns to be filed with, and the information to be furnished, to the Registrar; and

(iii)the co-operative shall file the returns with, and furnish the information to the Registrar within ninety days from the date of the special general meeting; or

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State of Madhya Pradesh - Subsection

Section 59(6)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999