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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(a) in The Multi-State Co-Operative Societies Act, 2002

(a)an institution shall be deemed to be a subsidiary institution if the multi-State co-operative society—
(i)controls the management or board of directors or members of governing body of such institution; or
(ii)holds more than half in nominal value of equity shares of such institutions; or
(iii)if one or more members of such multi-State co-operative society, hold whether by themselves or together with subsidiary institution or their relatives, as the case may be, the majority of equity shares in that institution;