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[Cites 0, Cited by 0] [Section 75A] [Entire Act]

State of Gujarat - Subsection

Section 75A(1) in The Gujarat Co-Operative Societies Act, 1961

(1)no society shall prescribe nor a member of a committee thereof shall be entitled to sitting fees, and travelling and daily allowances while touring on public business, at rates exceeding such rates as may be prescribed, and