Section 59(2)(i) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

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State of Madhya Pradesh - Subsection

Section 59(2)(i) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(i)does not, within thirty days of the date of sending a letter under sub-section (1), receive a reply to the letter, he shall within fifteen days after the expiry of said thirty days, send to the co-operative a letter stating that:-

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State of Madhya Pradesh - Subsection

Section 59(2)(i) in The M.P. Swayatta Sahakarita Adhiniyam, 1999