Section 23 in The Multi-State Co-Operative Societies Act, 2002
23. Registration of federal co-operative.—
(1)Every federal co-operative shall obtain registration certificate in accordance with the provisions of this Act.(2)Every federal co-operative shall in its general meeting be represented by its member co-operative.(3)The classification of federal co-operative and other terms and conditions applicable to it shall be such as may be prescribed.(4)All provisions of this Act, applicable to a multi-State co-operative society shall, as far as may be, apply to a federal co-operative.
