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[Cites 0, Cited by 2] [Section 71(1)] [Section 71] [Entire Act]

State of Gujarat - Subsection

Section 71(1)(f) in The Gujarat Co-Operative Societies Act, 1961

(f)[ in a Scheduled co-operative bank as defined in clause (2) of Section 2 of the Reserve Bank of India Act, 1934 and having its registered office within the State or in any nationalised bank; [Substituted by Gujarat 1 of 2008, Sec. 14 (w.e.f. 8.10.2007).]
(ff)in any land or building,---
(i)where the money in a building fund established by a society is sufficient for the purpose; or
(ii)where the money in such a fund is insufficient for the purpose or where a society has not established such fund, with the previous sanction of the Registrar :