Section 143(1) in The Gujarat Co-Operative Societies Act, 1961
(1)Notwithstanding anything contained in the Indian Registration Act, 1908 (XVI of 1908), it shall not be necessary for any officer of a [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] to appear in person or by agent at any registration office in any proceedings connected with the registration of any instrument executed by him in his official capacity, or to sign as provided in Section 58 of that Act.
