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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(f) in The Monopolies And Restrictive Trade Practices Act, 1969

(f)[ any undertaking owned by a co-operative society formed and registered under any Central, Provincial or State Act relating to co-operative societies, [ Inserted by Act 30 of 1984, Section 5 (w.e.f. 1.8.1984).]