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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Multi-State Co-Operative Societies Rules, 2002

(2)Every change in principal place of business of a multi-State co-operative society shall be made by an amendment of its bye-laws after following the procedure laid down in section 11 of the Act.