21A. [ Creation of subsidiaries. [Sections 21-A and 21-B inserted with marginal headings by Act No.32 of 2006.]
- The Board may, in furtherance of the objectives of the Act, and for undertaking the activities specified in section 21-B, with the prior approval of the Government, create a subsidiary in the form of,-(i)an institution to be incorporated and organised under the provisions of [the] Companies Act,1956; (Central Act 1 of 1956)(ii)a society under the provisions of the [Telangana] [Adapted by G.O.Ms.No.53, Agriculture & Co-operation (Coop.II) Department, dated 20.05.2016.] Co-operative Societies Act,1964;(Telangana Act 7 of 1964) or the [Telangana] [Adapted by G.O.Ms.No.28, Agriculture & Co-operation (Coop.II) Department, dated 19.04.2016.] Mutually Aided Co-operative Societies Act,1995;(Telangana Act 30 of 1995)(iii)a firm under the provisions of the Indian Partnership Act,1932(Central Act 9 of 1932).
