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[Cites 0, Cited by 3] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Multi-State Co-Operative Societies Act, 2002

(2)Where a multi-State co-operative society changes its name, the Central Registrar shall enter the new name on the register of multi-State co-operative society in place of the former name and shall amend the certificate of registration accordingly.