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23. Registration of federal co-operative. (1) Every federal co-operative shall obtain registration certification in accordance with the provisions of this Act. (2) Every federal co-operative shall in its general meeting be represented by its member co-operative. (3) The classification of federal co-operative and other terms and conditions applicable to it shall be such as may be prescribed. (4) All provisions of this Act, applicable to a multi-State co-operative society shall, as far as may be, apply to a federal co-operative.    |
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