Section 5(4)(c) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

(c)the proposed bye-laws are-

(i)not inconsistent with the provisions of this Act; or

(ii)not against the aims and objects of the co-operative; or

(iii)is in conformity with the co-operative principles specified in Schedule A; and

Legal Document View