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[Cites 0, Cited by 1] [Section 145D] [Entire Act]

State of Gujarat - Subsection

Section 145D(1) in The Gujarat Co-Operative Societies Act, 1961

(1)Save as otherwise provided, every election shall be held on such date or dates as the Collector may fix, and shall be conducted under his control by such Returning Officer and other Officers, as may be appointed by the Collector in this behalf.