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[Cites 0, Cited by 0] [Section 145E(3)] [Section 145E] [Entire Act]

State of Gujarat - Subsection

Section 145E(3)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)Within six months from the declaration of results of the election, the Collector shall render the accounts to the society concerned and-
(i)Where the expenditure is less than the amount of deposit he shall refund to the society the balance of the amount remaining with him; and
(ii)where the expenditure exceeds, the amount of deposits, he shall by, written requisition call upon the society to pay the amount of excess expenditure specified by him in such requisition, within eight days from the receipt of such requisition and the society shall comply with such requisition.