Section 11A in The Bihar Co-operative Societies Act, 1935
11A. [ Registration of societies not registered under this Act. [Inserted by Notification Act 18, dated 30.4.2008.]
- Where a society registered under Section 5 of the Bihar Self Supporting Co-operative Societies Act, 1996 intends to convert itself into a co-operative society under this Act, it may apply for registration under provisions of this Act in accordance with procedure to be prescribed and notified by the Government.] [Sub-section (3) inserted by Act 10 of 2002.]
