Section 78(2)(a) in Rajasthan Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(2)(a) in Rajasthan Co-operative Societies Act, 1965

(a)where it is condition of the registration of such society-

(i)that it shall consist of at least fifteen members or fifty members, as the case may be, and the number of members has been reduced to less than fifteen or fifty, as the case may be, or

(ii)that the minimum share capital of a society shall be Rs. 750/- the share capital of such society has been reduced to less than this minimum amount; or

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State of Rajasthan - Subsection

Section 78(2)(a) in Rajasthan Co-operative Societies Act, 1965