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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(2) in The Multi-State Co-Operative Societies Act, 2002

(2)An order passed under sub-section (1) shall be communicated by registered post to the president or the chairperson, as the case may be of the multi-State co-operative society and to the financial institutions, if any, of which the society was a member.