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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1) in Rajasthan Co-operative Societies Act, 1965

(1)No amendment of any bye-law of a co-operative society shall be valid unless such amendment has been registered or is deemed to be registered under this Act specified in sub-section (2) are complied with.