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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in Rajasthan Co-operative Societies Act, 2001

(1)Subject to the provisions of this Act and the rules, functions of every co-operative society shall be regulated by a set of bye-laws registered under this Act, the subject matter of which is enclosed as Schedule B; and no amendment therein shall be valid unless such amendment has been registered by the Registrar under the provisions of this Act.