Section 90(2)(b) in Multi State Co-Operative Societies Act, 1984

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Union of India - Subsection

Section 90(2)(b) in Multi State Co-Operative Societies Act, 1984

(b)if the decision was made by a multi-State co-operative society (other than a national cooperative society), or a liquidator of such society, to the officer who is empowered to exercise the powers of the Central Registrar under sub-section (2) of Section 4 ; or

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Union of India - Subsection

Section 90(2)(b) in Multi State Co-Operative Societies Act, 1984