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[Cites 0, Cited by 0] [Section 99(4)] [Section 99] [Entire Act]

State of Gujarat - Subsection

Section 99(4)(d) in The Gujarat Co-Operative Societies Act, 1961

(d)any dispute for recovery of dues payable by a member of a housing society towards contribution for construction of the house, or any dispute in respect of repayment of any loan, interest or loan, ground rent, local authority taxes, sinking fund, water charges, electrical charges, maintenance and upkeep charges or charges for other services rendered by the society and the interest on such arrears, payable under the written agreement or under the bye-laws.