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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(1)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)if the Registrar is satisfied that the society has complied with the provisions of this Act and the rules as to registration and that its bye-laws are not contrary to this Act and the rules, he shall register the society and its bye-laws; and