Section 20 in The Manipur Co-operative Societies Act, 1976
20. Partnership of societies.
(1)Any two or more societies may, with the prior approval of the Registrar, by resolution passed by three-fourth majority of the members present and voting at a general meeting of each such society, enter into a partnership for carrying out any specific business or business: provided that each member has had clear ten days' written notice of the resolution, and the date of the meeting.(2)Nothing in the Indian Partnership Act, 1932 (IX of 1932) shall apply to such partnership.
