Subject to the provisions of this Part, the Legislature of a State may, by law, make provisions with respect to the incorporation, regulation and winding up of co-operative societies based on the principles of voluntary formation, democratic member-control, member-economic participation and autonomous functioning.[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,the provision of management, incorporation and ceasing of co-operative society is a matter of state legislature. Also Refer]
