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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in Punjab Self-Supporting Co-operative Societies Act, 2006

(2)All transactions entered into in good faith, in furtherance of the purposes of the self-supporting co-operative society prior to its registration, shall be deemed to be the transactions of the self-supporting co-operative society after registration; provided a resolution to that effect is passed in the first meeting of the Board of such society after its registration.