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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(4)(c) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(c)the name of the proposed Co-operative Society is not the same as that of a Co-operative Society already registered under this section, or the same as that used by a class of Societies already registered under section 7 of the [Telangana Co-operative Societies Act, 1964] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Coop.II) Department, dated 20.05.2016.], Register the Co-operative Society and also its bye- laws and communicate by registered post a certificate of registration and the original of the registered bye-laws signed and sealed by him, within period of sixty days from the date of submission of application, to the Chief Promoter mentioned in the application.