Section 145W(1)(b) in The Gujarat Co-Operative Societies Act, 1961

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State of Gujarat - Subsection

Section 145W(1)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)set forth full particulars of any corrupt practice that the petitioner alleges, including as full a statement as possible of the names of the parties alleged to have committed such corrupt practice and the date and place of the commission of each such practice; and

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State of Gujarat - Subsection

Section 145W(1)(b) in The Gujarat Co-Operative Societies Act, 1961