Section 3 in Telangana Co-operative Spinning Mills (Regulation) Act, 1983
3. Power to make bye-laws.
- Notwithstanding anything in the Co-operative Societies Act, the Relief Undertakings Act, or their rules made thereunder or the bye-laws of the State Federation of Co-operative Spinning Mills and the Co-operative Spinning Mills specified in the schedule for the time being in force, the Government or any officer authorised by them in this behalf shall have the power to frame the bye-laws or amend the existing bye-laws of the State Federation of Co-operative Spinning Mills and the Co-operative Spinning Mills specified in the Schedule and any bye-law so framed or amended shall be deemed to have been registered under the Co-operative Societies Act.
