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[Cites 0, Cited by 3] [Section 77] [Entire Act]

State of Gujarat - Subsection

Section 77(4) in The Gujarat Co-Operative Societies Act, 1961

(4)At every annual general meeting, the balance sheet, the profit and loss account, the auditor's report and the committee's report, shall be placed for adoption, and such other business will be transacted as may be laid down in the bye-laws and of which due notice has been given.