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[Cites 0, Cited by 0] [Section 74BB(2)] [Section 74BB] [Entire Act]

State of Gujarat - Subsection

Section 74BB(2)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)Where in a committee, existing on the date of commencement of the Gujarat Co-operative Societies (Amendment) Ordinance, 1997 (Gujarat Ordinance 8 of 1997),-
(i)consisting of not more than eleven members, there is no woman as a member;
(ii)consisting of more than eleven members, there is no woman as a member or only one woman as a member, the society shall, notwithstanding anything contained in the bye-laws of the society, elect, co-opt or appoint in accordance with its bye-laws, in addition to the existing members of the committee, one woman as a member in a committee referred to in clause (i) and two women as members or, as the case may be, one woman as a member in committee referred to in clause (ii).