(5)[ any Co-operative Society registered or deemed to be registered under the [Telangana Co-operative Societies Act, 1964] [Substituted by Act No.11 of 2011.] (Telangana Act 7 of 1964). and the [Telangana] [Adapted by G.O.Ms.No.28, Agriculture and Cooperation (Coop.II) Department, dated 19.04.2016.] Mutually Aided Co-operative Societies Act, 1995 (Telangana Act 30 of 1995). having its area of operation in the State either whole or in part;]
