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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Uttarakhand - Subsection

Section 154(2) in Uttarakhand Co-Operative Societies Act, 2003

(2)For the purpose of this section the following shall be regarded as purposed binding on members of a Joint Hindu Family-
(a)the improvement of agricultural land or of the methods of cultivation or for financing any other means to raise the productivity of land;
(b)the purchase of land;
(c)construction of rural dwelling houses for the family.