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[Cites 0, Cited by 5] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Co-Operative Societies Act, 1912

(2)the liability of a society of which the object is the creation of funds to be lent to its members, and of which the majority of the members are agriculturists, and of which no member is a registered society, shall be unlimited.