Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 20] [Entire Act] State of Gujarat - Subsection Section 20(3) in The Gujarat Co-Operative Societies Act, 1961 (3)The society shall, from the date of such order of cancellation, be deemed to be dissolved and shall cease to exist as a corporate body.
