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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(d) in The Multi-State Co-Operative Societies Act, 2002

(d)in the case of a multi-State co-operative society of which the members are co-operative societies or multi-State co-operative societies and individuals, by at least—
(i)fifty persons, being individuals, from each of the two States or more; and
(ii)one co-operative society each from two States or more or one multi-State co-operative society.