LexSection 68 — Restriction on other transactions with non-members.
The Multi-State Co-operative Societies Act, 2002
Save as provided in sections 66 and 67, the transaction of a multi-State co-operative society with any person other than a member, shall be subject to such prohibitions and restrictions, if any, as may be specified in the bye-laws.Open in Lexace · Ask the AI about this section