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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Gujarat - Subsection

Section 96(2)(iv) in The Gujarat Co-Operative Societies Act, 1961

(iv)a refusal or failure by a member, a past member or a nominee, heir or legal representative of a deceased member, to deliver possession to a society of land or any other asset resumed by it for breach of conditions of the assignment.