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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(6)(b) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(b)
(i)in the case of change of liability, amendment of the bye laws of the Co-operative Society concerned is registered or is deemed to have been registered; or
(ii)in the case of division or amalgamation, certificate of registration of the Co-operative Society or Societies is issued.