Section 18(5)(e) in The Bihar Co-operative Societies Act, 1935

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State of Bihar - Subsection

Section 18(5)(e) in The Bihar Co-operative Societies Act, 1935

(e)with the general or special sanction of the Registrar and on such conditions as he may impose.

(i)In shares or securities of any other registered societies.

(ii)In any Scheduled Bank or with the sanction of the Registrar in other registered societies carrying Banking business.