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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Uttarakhand - Subsection

Section 54(b) in Uttarakhand Co-Operative Societies Act, 2003

(b)An apex society may, with the previous approval of the State Government, enter into an agreement with a central society, setting out the terms and conditions on which it, shall provide moneys to that society from the principal State partnership fund for the purpose specified in clause (a) of sub-section (2) of section 46.