Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(f) in Rajasthan Co-operative Societies Act, 2001 (f)"Core objects" in relation to a co-operative society means the main objects of the society for which it is formed: and which form the basis of its classification as per the rules;
