Section 2(1)(c) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(c)"bye-laws" means the bye-laws of a co-operative for the time being in force and includes the amendment made therein from time to time;

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