Section 123(2)(xviii) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Rajasthan - Subsection

Section 123(2)(xviii) in Rajasthan Co-operative Societies Act, 2001

(xviii)regulating the manner in which funds may be raised by a society or class of societies by means of shares or debentures or other wise and the quantum of funds so raised:

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State of Rajasthan - Subsection

Section 123(2)(xviii) in Rajasthan Co-operative Societies Act, 2001