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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Rajasthan - Subsection

Section 123(2)(vi) in Rajasthan Co-operative Societies Act, 2001

(vi)the manner in which the proposal for an amendment of the bye-laws or for transfer of assets and liabilities, division and amalgamation of a co-operative society shall be forwarded to the Registrar;