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[Cites 0, Cited by 3] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Multi-State Co-Operative Societies Act, 2002

(1)Any multi-State co-operative society may, by a resolution passed at general meeting by a majority of members present and voting, promote one or more subsidiary institutions, which may be registered under any law for the time being in force, for the furtherance of its stated objects.