LexSection 106A — Copy of rules and bye-laws, etc., for inspection.
The Multi-State Co-operative Societies Act, 2002
[106A. Copy of rules and bye-laws, etc., for inspection.-- Every Chief Executive of multi-State co-operative society shall keep a copy of the rules and its bye-laws and also a list of its members, open to inspection free of charge at all reasonable times, at the registered address of the multi-State co-operative society.]Open in Lexace · Ask the AI about this section