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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jharkhand - Subsection

Section 35(1) in Jharkhand Co-operative Societies Act, 2008

(1)Every registered society shall furnish any relevant information required by the Registrar in order to enable him to satisfy whether the co-operative society has conducted its affairs in accordance with cooperative principles and provisions of this Act,