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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Gujarat - Subsection

Section 72(2) in The Gujarat Co-Operative Societies Act, 1961

(2)Notwithstanding anything contained in sub-section (1) a provident fund established by a society to which the Employee's Provident Fund Act, 1952 (XIX of 1952), is applicable, shall be governed by that Act.