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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(1) in The Gujarat Co-Operative Societies Act, 1961

(1)All moneys received by an Apex society in respect of the redemption of shares of other societies purchased out of the moneys in the Principal State Partnership Fund, or by way of dividends or otherwise or by way of interest, dividend or otherwise on the balance of that fund shall be credited to that Fund.