Section 6(2)(b) in The Multi-State Co-Operative Societies Act, 2002

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Union of India - Subsection

Section 6(2)(b) in The Multi-State Co-Operative Societies Act, 2002

(b)in the case of a multi-State co-operative society of which the members are co-operative societies, by duly authorised representatives on behalf of at least five such societies as are not registered in the same State; and

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Union of India - Subsection

Section 6(2)(b) in The Multi-State Co-Operative Societies Act, 2002