Arunachal Pradesh Co-operative Societies (Amendment) Act, 19921
| [Arunachal Pradesh Act No. 2 of 1993] | [1st February, 1993] |
An Act further to emend the Arunachal Pradesh Co-operative Societies Act, 1978 (Act No. 3 of 1979)
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Forty-third Year of the Republic of India as follows:-
1 Received the assent of the Governor on 1-2-93.
1. Short title and commencement.- (1) This Act may be called the Arunachal Pradesh Co-operative Societies (Amendment) Act, 1992.
(2) It shall come into force at once.
2. Insertion of proviso in section 6.- In the Arunachal Pradesh Co-operative Societies Act, 1978, afar sub-section (1) of section 6, the following proviso shall be inserted, namely:
"Provided that no society shall be registered unless 80% of its members are bonafide Tribals of Arunachal Pradesh holding minimum 51% of the share capital of the Society."