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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jharkhand - Subsection

Section 38(2) in Jharkhand Co-operative Societies Rules, 2008

(2)A copy of the resolution of each society passed under sub-rule(1) and hereinafter in this rule referred to as the preliminary resolution shall be sent to all the members, federation and creditors thereof.