Section 99 in Multi State Co-Operative Societies Act, 1984
99. Power to Exempt Multi-State Cooperative Societies from Conditions as to Registration.
(1)Notwithstanding anything contained in this Act the Central Government may, by general or special order, for reasons to be recorded therein, and subject to such conditions, if any, as may be specified therein exempt any multi-State co-operative society or class of such societies from any of the requirements of this Act relating to registration.(2)(a)The Central Government may, by general or special order and for reasons to be recorded therein, -(i)exempt any multi-State co-operative society or any class of such societies from any of the provisions of this Act or of the rules: or(ii)direct that such provisions shall apply to such society or class of societies with such modifications not affecting the substance thereof as may be specified in the order :Provided that no order shall be made under sub-clause (ii) so as to prejudice the interests of such society or class of such societies without a reasonable opportunity being given to make representation in the matter.(b)Every order made under clause (a) shall be published in the Official Gazette.
