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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(h) in The Multi-State Co-Operative Societies Rules, 2002

(h)societies other than `National Cooperative Societies' as defined in clause(r) of section 3 of the Act shall not be permitted to use the words "National, Indian, Bhartiye, Rashtriye" or equivalent in their names and the name of the society shall not violate the provisions of the "Emblems And Names (Prevention of Improper Use) Act, 1950(12 of 1950).]