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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(2)(vi) in Jharkhand Co-operative Societies Act, 2008

(vi)prescribe the matters in respect of which a society may or shall make bye-laws, and the procedure to be followed in making, altering and abrogating bye-laws and the conditions to be satisfied prior to such making, alteration or abrogation.