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[Cites 0, Cited by 2] [Section 145D] [Entire Act]

State of Gujarat - Subsection

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

(2)In all cases, where a society has to send a nominee as a member of the committee of the specified society, the election of such nominee shall be conducted under the control of the Collector of the District in which the registered office of the society sending the nominee is situated.