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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Gujarat - Subsection

Section 78(4) in The Gujarat Co-Operative Societies Act, 1961

(4)The Registrar shall have power to order that the expenditure incurred in calling a meeting under sub-section (3) shall be paid out of the funds of the society or by such person or persons who, in the opinion of the Registrar, were responsible for refusal or failure to convene the meeting.