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[Cites 0, Cited by 0] [Section 145E(2)] [Section 145E] [Entire Act]

State of Gujarat - Subsection

Section 145E(2)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)The Collector may, by written requisition, call upon a specified society to deposit with him such amount as he considers necessary to meet with the expenditure likely to be incurred for the conduct of the election.