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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Multi-State Co-Operative Societies Act, 2002

(1)A co-operative society may, by an amendment of its bye-laws, extend its jurisdiction and convert itself into a multi-State co-operative society:Provided that no such amendment of bye-laws of a co-operative society shall be valid unless it has been registered by the Central Registrar.