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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(3)(a) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(a)the original and one copy of the bye-laws of the proposed Co-operative Society as adopted by the individuals or delegates of Co-operative Societies who wish to form into a co-operative society under this Act or by the general body of a Society registered under the [Telangana Co-operative Societies Act, 1964] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Coop.II) Department, dated 20.05.2016.] which wishes to convert itself into a Co-operative Society under this Act;