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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(e) in Rajasthan Co-operative Societies Act, 1965

(e)where the objects of the co-operative society include the creation of funds to be lent to its members and where all the applicants are individuals, save where the Registrar, by general or special order otherwise directs, the applicant shall reside or own immovable property in the same village or town or in the same group of villages or belong to the same class or pursue the same occupation;