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[Cites 0, Cited by 0] [Section 17A(5)] [Section 17A] [Entire Act]

State of Gujarat - Subsection

Section 17A(5)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)the provisions of sub-sections (3) and (4) of Section 17 and the provisions of Section 18 shall apply in relation to the amalgamation or re-organisation of the societies under this section as if-
(i)the order of amalgamation were a resolution of societies concerned with amalgamation, and
(ii)the original society was re-organised under Section 17.]