Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(xxxiii) in Jharkhand Co-operative Societies Rules, 2008

(xxxiii)'general body' means (i) in relation to a primary society all the members of that society, (ii) in relation to a Central society delegates of all the member societies, and if the bye laws so provide, individual members, (iii) in relation to a union the delegates of all member societies, (iv) in relation to the federation, the delegates of all the member unions, federations and societies.