Section 243ZR — Application to multi-State co-operative societies

Constitution of India
Application to multi-State co-operative societies.—The provisions of this Part shall apply to the multi-State co-operative societies subject to the modification that any reference to “Legislature of a State”, “State Act” or “State Government” shall be construed as a reference to “Parliament”, “Central Act” or “the Central Government” respectively.

Official Hindi (PDF) ↗

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