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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Co-operative Societies Rules, 2003

(2)Where any member of the proposed society is a registered society, the application for registration shall be signed by a member of the registered society duly authorised for the purpose by the committee of the registered society and a copy of such resolution authorising the member shall be appended to the application.