Section 2(d) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(d)[ 'cane growers' 'co-operative society' means a society registered or deemed to be registered under the Telangana Co-operative Societies Act, 1964, (Act No. 7 of 1964) which has among its objects and functions the sale of cane grown by its members, whose names are entered in the register of cane growers maintained under sub-section (1) of section 13, and who are members of a co-operative factory; and includes the federation of any such societies;] [Substituted by Act No.25 of 1976.]
