Section 160(3) in The Gujarat Co-Operative Societies Act, 1961
(3)Where the Registrar is satisfied that any committee or, as the case may be, a general body of any society, whose duty it was to comply with any directions issued or modified as aforesaid, has failed, without any reasonable or sufficient cause, to comply with such directions, the Registrar may exercise the powers conferred on him under subsection (1) of Section 81 or, as the case may be, under sub-section (1) of Section 107.
