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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5)(c) in The Multi-State Co-Operative Societies Act, 2002

(c)The Registrar of Co-operative Societies referred to in clause (b) shall thereupon make an order directing that the society had, as from the date of registration by the Central Registrar, ceased to be a society under the law relating to co-operative societies in force in that State.