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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Gujarat - Subsection

Section 93(2) in The Gujarat Co-Operative Societies Act, 1961

(2)The Registrar or the person authorised under sub- section (1) in making any order under this section, may provide therein for the payment of the costs or any part thereof of such investigation, as he thinks just, and he may direct that such costs or any part thereof shall be recovered from the person against whom the order has been issued.