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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Gujarat - Subsection

Section 53(2)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)providing moneys to a society to enable that society (hereinafter in this Chapter referred to as a "Central society") to purchase shares in other societies with limited liability (the latter societies being hereinafter in this Chapter referred to as "Primary societies");