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[Cites 0, Cited by 1] [Section 97(1)] [Section 97] [Entire Act]

State of Gujarat - Subsection

Section 97(1)(c) in The Gujarat Co-Operative Societies Act, 1961

(c)when the dispute is in respect of any matter touching the constitution, management or business of a society which has been ordered to be wound up under Section 107, or in respect of which a nominated committee or an administrator has been appointed under Section 81, be six years from the date of the order issued under Section 107, or Section 81, as the case may be;