243ZR. Application to multi-State cooperative societies
The provisions of this Part shall apply to the multi-State co-operative societies subject to the modification that any reference to "Legislature of a State", "State Act" or "State Government" shall be construed as a reference to "Parliament", "Central Act" or "the Central Government" respectively.[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011, multi-State Cooperative Societies are subject to the provisions of Article 243ZR with the amendment that State Government, State Act, and State Legislature shall be interpreted as Parliament, Central Government, or State Act, as applicable.Also Refer]
