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[Cites 0, Cited by 1] [Section 145F(1)] [Section 145F] [Entire Act]

State of Gujarat - Subsection

Section 145F(1)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)if he is a salaried employee of any society (other than a society of employees themselves) or holds any office of profit under any society, except when he holds or is appointed to the office of a Managing Director or any other office under the society declared by the State Government by general or special order not to disqualify its holder;