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Multi-State Cooperative Societies Act, 1984 108. Opening of branches.- 1. Notwithstanding anything contained to the contrary in any law relating to cooperative societies in force in a State, a multi-State cooperative society, not being a cooperative bank, may open branches or places of business in any place in India. 2. Where a multi-State cooperative society opens branches or places of business in any State under sub-section (1), the Registrar of Cooperative Societies in such State shall not exercise any jurisdiction in relation to such branches or places of business nor shall call for any returns or information there from.    |
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