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State of Telangana - Section

Section 8 in Telangana State Co-Operative Societies (Reconstitution) Act, 1956

8. Power to make rules.

- The State Government may, by notification in the [Telangana Gazette] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.], make rules to carry out the purposes of this Act.