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[Cites 0, Cited by 1] [Section 95] [Entire Act]

State of Gujarat - Subsection

Section 95(1) in The Gujarat Co-Operative Societies Act, 1961

(1)The State Government may constitute committees or recognise one or more co-operative federal societies in such manner as may be prescribed and subject to such conditions as the State Government may impose for the supervision of a society or a class of societies and may frame rules for making grants to any such committee or federal society.