Section 22(2)(b) in The Multi-State Co-Operative Societies Act, 2002

[Cites 0, Cited by 2] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(b) in The Multi-State Co-Operative Societies Act, 2002

(b)If the Central Registrar, after consulting the Registrars of Co-operative Societies of the States concerned, has satisfied himself that such amendment—

(i)fulfils the requirements of the members being from more than one State;

(ii)is in accordance with the provisions contained in sub-section (4) of section 11,

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Union of India - Subsection

Section 22(2)(b) in The Multi-State Co-Operative Societies Act, 2002