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

State of Uttarakhand - Subsection

Section 6(2)(e) in Uttarakhand Co-Operative Societies Act, 2003

(e)That where the objects of the society include the creation of funds to be lent to its members, all the applicants who are to be the ordinary members of society, if individuals reside in the same town or village or a group of contiguous villages, or belong to the same class.