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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(2)(b) in Jharkhand Co-operative Societies Act, 2008

(b)if any of the applicants is a registered society, by a duly authorised person on behalf of every such registered society, and where all the members of the society are not registered societies, by fifteen other members or, where there are less than fifteen other members, by all of them.