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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(3) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(3)Any function or responsibility, falling within the scope of a co-operative as a legal entity, which has not been specifically entrusted by this Act or the articles of association, to any of the several authorities within the cooperative, may be dealt with by the general body, on a reference by the board of Directors.