Section 8(2)(a) in The Co-Operative Societies Act, 1912

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Union of India - Subsection

Section 8(2)(a) in The Co-Operative Societies Act, 1912

(a)in the case of a society of which no member is a registered society, by at least ten persons qualified in accordance with the requirements of section 6, sub-section (1); and

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Union of India - Subsection

Section 8(2)(a) in The Co-Operative Societies Act, 1912