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[Cites 0, Cited by 0] [Section 243] [Entire Act]

Constitution Subarticle

Section 243(h) in THE CONSTITUTION (NINETY-SEVENTH AMENDMENT) ACT, 2011

(h)"State level co-operative society" means a co-operative society having its area of operation extending to the whole of a State and defined as such in any law made by the Legislature of a State.