This Act shall apply to-- (a) all co-operative societies, with objects not confined to one State which were incorporated before the commencement of this Act,-- (i) under the Co-operative Societies Act, 1912 (2 of 1912), or (ii) under any other law relating to co-operative societies in force in any State or in pursuance of the Multi-unit Co-operative Societies Act, 1942 (6 of 1942) or the Multi-State Co-operative Societies Act, 1984 (51 of 1984), and the registration of which has not been cancelled before such commencement; and (b) all multi-State co-operative societies.Open in Lexace · Ask the AI about this section
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