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116. Power to amend Second Schedule. (1) If the Central Government is satisfied that any multi- State co-operative society should be designate as a national co-operative society or any national co- operative society specified in the Second Schedule should be omitted from the said Schedule, it may, by notification, amend the said Schedule so at to include therein such multi-State co-operative society or exclude therefrom such national co-operative society, and thereupon the said Schedule shall be deemed to have been amended accordingly. (2) A copy of every notification under sub-section (1) shall be laid before each House of Parliament as soon as may be after it is made.    |
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