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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(4)(i) in Uttarakhand Co-Operative Societies Act, 2003

(i)in the case of amalgamation, subject to the provisions of sub-section (5) and (6) and section 7, register the new society and the bye-laws thereof; and