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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(2) in Jharkhand Co-operative Societies Rules, 2008

(2)On registration of the amendment, the Registrar shall retain one copy in his office, and send copies certified by him to the society concerned, to the affiliating society, if any, and to the Financing Bank of the society in Form VII, by a registered post.