Section 61 in The Bihar Co-operative Societies Act, 1935
61. [ Compulsory affiliation of registered societies to a Co-operative Federation. [Substituted by (Amendment) Act 10 of 2002.]
(1)The registered co-operative society in accordance with the provisions of Rules framed under this Act shall be affiliated to Bihar Cooperative Federation in such manner and on such condition as has been directed by the Rules for the purpose.(2)The organisation and activities of Bihar Cooperative Federation shall be regulated, under rules framed under the provisions of this Act, and for which affiliation under sub-section (1) is compulsory.]
