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

Union of India - Subsection

Section 3(1)(f) in The Multi-State Co-Operative Societies Rules, 2002

(f)[ primary multi state co-operative societies having objects and functions relating to credit or having multi-purpose objects shall be registered initially with two States or the Union Territories as area of operation; [Inserted by Notification No. G.S.R. 798(E), dated 16.8.2016 (w.e.f. 2.12.2002).]