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[Cites 0, Cited by 9] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(13) in The Maharashtra Co-Operative Societies Act, 1960

(13)"federal society" means a society-
(a)not less than five members of which are themselves societies, and
(b)in which the voting rights are so regulated that the members which are societies have not less than four-fifths of the total number of votes in the general meeting of such society;