Section 5(1)(a) in Rajasthan Co-operative Societies Act, 2001

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State of Rajasthan - Subsection

Section 5(1)(a) in Rajasthan Co-operative Societies Act, 2001

(a)atleast fifteen members of persons, each of them being a member of different family, intend to form a cooperative society having objects to undertake certain co-operative activities, for promotion of the economic interests of its members in accordance with the co-operative principles as specified in Schedule A; or

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State of Rajasthan - Subsection

Section 5(1)(a) in Rajasthan Co-operative Societies Act, 2001