Section 73A in The Gujarat Co-Operative Societies Act, 1961
73A. [ Freedom for affiliation or disaffiliation with a federal society of choice. [Inserted by Gujarat 1 of 2008, Section 15 (w.e.f. 8.10.2007).]
- Notwithstanding anything contained in this Act or the rules for the time being in force, the societies in the co-operative credit structure shall be at liberty to affiliate or disaffiliate with any federal society of its choice provided a resolution approving such affiliation or disaffiliation with a federal society is passed in the annual general meeting held for the purpose with three - fourth majority of total members, and subject to the rules as may be prescribed and the guidelines issued by the Reserve Bank of India.]
