Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Section 107] [Entire Act] State of Gujarat - Subsection Section 107(3) in The Gujarat Co-Operative Societies Act, 1961 (3)The Registrar, after giving an opportunity to the society of being heard, shall make a final order, vacating or confirming the interim order.
