Section 2(d) in Rajasthan Co-operative Societies Act, 2001
(d)[ "central society" means a society whose area of operation is confined to a part of the State and which has in its main objects the promotion of the core objects of, and the provision of facilities for the operations of, other societies affiliated to it; and at least five members of which are societies themselves:] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
