Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Gujarat - Subsection Section 31(2) in The Gujarat Co-Operative Societies Act, 1961 (2)No such transfer shall be made unless such nominee, heir or legal representative, as the case may be, is duly admitted as a member of the society.
