Section 3(1)(a) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985

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Union of India - Subsection

Section 3(1)(a) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985

(a)four copies of the proposed bye-laws of the Multi-State Co-operative Society, duly signed by each of the persons who sign the application for registration,

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Union of India - Subsection

Section 3(1)(a) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985