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[Cites 0, Cited by 0] [Section 77(5)] [Section 77] [Entire Act]

State of Gujarat - Subsection

Section 77(5)(ii) in The Gujarat Co-Operative Societies Act, 1961

(ii)if such officer is not a servant of the society, the Registrar may by an order in writing declare such officer to be disqualified for being an officer or a member of the Committee, of the society or for being elected or appointed to any office of the society, for such period not exceeding three years as he may specify in the order :