Section 2(3A) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3A)[ "Co-operative Society" means a co-operative society registered or deemed to be registered under [the Gujarat Cooperative Societies Act, 1961] [This clause was inserted by Bombay 69 of 1953, Section 2.]; [* * * * *;] [The words from 'or that Act' to 'region of the State' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
