Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(a) in The Bihar Co-operative Societies Act, 1935 (a)'bye-laws' means the registered bye-laws for the time being in force and includes a registered amendment of the bye-laws;
