Section 3(1)(e) in The Multi-State Co-Operative Societies Rules, 2002

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Union of India - Subsection

Section 3(1)(e) in The Multi-State Co-Operative Societies Rules, 2002

(e)certified copy of the resolution of the promoters which shall specify the name and address of one of the applicants to whom the Central Registrar may address correspondence under the rules before registration and dispatch or hand over registration documents.

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Union of India - Subsection

Section 3(1)(e) in The Multi-State Co-Operative Societies Rules, 2002