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[Cites 0, Cited by 2] [Section 43(2)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2)(c) in The Co-Operative Societies Act, 1912

(c)prescribe the matters in respect of which a society may or shall make by-laws and for the procedure to be followed in making, altering and abrogating by-laws, and the conditions to be satisfied prior to such making, alteration or abrogation;