Section 35 in Telangana Mutually Aided Co-Operative Societies Act, 1995
35. Rights and privileges.
- A Co-operative Society shall have all the rights and privileges available to Co-operative Societies under Chapter- V of the [Telangana Co-operative Societies Act, 1964 (Act 7 of 1964)] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Coop.II) Department, dated 20.05.2016.] and the corresponding rules, to the extent that they are not inconsistent with the provisions of this Act.
