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[Cites 0, Cited by 4] [Section 22(5)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5)(a) in The Multi-State Co-Operative Societies Act, 2002

(a)Once the amendment of bye-laws has been registered by the Central Registrar, the co-operative society shall, as from the date of registration of amendment, become a multi-State co-operative society.