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[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Gujarat - Subsection

Section 147(1)(f) in The Gujarat Co-Operative Societies Act, 1961

(f)any person, collecting the share money for a society in formation, makes use of the funds so raised for conducting any business or trading in the name of a society to be registered or otherwise;