Section 2 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
2. Definition.
- In these rules, unless the context otherwise requires :(i)"Act" means the Multi-State Co-operative Societies Act, 1984 (51 of 1984).(ii)"Form" means a form appended to these rules.(iii)"General meeting" means a meeting of the general body including a representative general body referred to in section 29.(iv)"Section" means a section of the Act.(v)"Schedule" means Schedule appended to these rules.(vi)Words and expressions defined in the Act and used but not defined in these rules shall have the meanings respectively assigned to them in the Act.
