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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Multi-State Co-Operative Societies Rules, 2002

(3)After the change in the name is approved by the Central Registrar, the multi-State co-operative society shall send the original registration certificate for amendment to the Central Registrar who shall return the same to the multi-State co-operative society duly amended.