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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(f) in Jharkhand Co-operative Societies Act, 2008

(f)in case of co-operative society with the general or special sanction of the Registrar and on such conditions as he may impose:
(i)in shares or securities of any other registered societies.
(ii)in any scheduled Bank or with the sanction of Registrar
(iii)in other registered societies carrying on Banking business.