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[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(4)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)that, any member, who is found guilty of a breach of the bye-law or of any such contract, shall reimburse the society for any resultant loss, determined in such manner as may be specified in the bye-laws.