Section 118(3) in The Gujarat Co-Operative Societies Act, 1961
(3)The powers and functions of the Trustee shall be governed by the provisions of this Act, and the instrument of trust executed between the [State Land Development Bank] [These words were substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] and the Trustee, as modified from time to time by mutual agreement between the [State Land Development Bank] [These words were substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] and the Trustee.
