Section 86(2)(a) in The Multi-State Co-Operative Societies Act, 2002

[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(2)(a) in The Multi-State Co-Operative Societies Act, 2002

(a)where it is a condition of the registration of the society that the society shall consist of at least fifty members and the number of the members has been reduced to less than fifty; or

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Union of India - Subsection

Section 86(2)(a) in The Multi-State Co-Operative Societies Act, 2002