Section 123(6) in The Multi-State Co-Operative Societies Act, 2002
(6)Where a specified multi-State co-operative society is indebted to any financial institution, the Central Government shall, before taking any action, under sub-section (1) in respect of that society, consult the financial institution.Explanation.—For the purposes of sections 122 and 123, “specified multi-State co-operative society” means any multi-State co-operative society in which not less than fifty-one per cent. of the paid-up share capital or of total shares, is held by the Central Government.
