Section 18(2)(b) in Multi State Co-Operative Societies Act, 1984

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Union of India - Subsection

Section 18(2)(b) in Multi State Co-Operative Societies Act, 1984

(b)If the Central Registrar, after consulting the Registrars of Co-operative Societies of the States concerned, has satisfied himself that such amendment. fulfills the requirement of sub-section (2) of Section 9, he may register the amendment within a period of six months from the date of receipt thereof by him:

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Union of India - Subsection

Section 18(2)(b) in Multi State Co-Operative Societies Act, 1984