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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(d) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(d)"Co-operative Society" means a co-operative society registered or deemed to be registered under [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952(Act XVI of 1952)] [Repealed by A.P. Act 7 of 1964.];