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[Cites 0, Cited by 0] [Section 145U] [Entire Act]

State of Gujarat - Subsection

Section 145U(1) in The Gujarat Co-Operative Societies Act, 1961

(1)Notwithstanding anything contained in Section 96 or any other provisions of this Act, any dispute relating to an election shall be referred to the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982],