Section 581A(e) in The Companies (Amendment) Act, 2002
(e)" inter- State co- operative society" means a multi- State co- operative society as defined in clause (p) of section 3 of the Multi- State Co- operative Societies Act, 2002 (39 of 2002 ) and includes any co- operative society registered under any other law fo the time being in force, which has, subsequent to its formation, extended any of its objects to more than one State by enlisting the participation of persons or by extending any of its activities outside the State, whether directly or indirectly or thro gh an institution of which it is a constituent;
