Section 45(3) in The Gujarat Co-Operative Societies Act, 1961
(3)[ Notwithstanding anything contained in this Act, no person or group of persons other than a member or members shall be eligible to borrow from or make deposit in a Primary Agricultural Credit Co-operative Society.] [Added by Gujarat 1 of 2008, Sec. 8 (w.e.f. 8.10.2007).]
