Section 145B in The Gujarat Co-Operative Societies Act, 1961
145B. Definitions.
- In this Chapter, unless the context otherwise requires,-(a)"Collector" means the Collector having jurisdiction over area in which the registered office of the society concerned is situated and includes the Additional Collector, and also any officer not below the rank of Deputy Collector appointed by the State Government to exercise the powers and perform the duties of the Collector under this Chapter;(b)"election" means election of a member or members of the committee of a specified society;(c)"specified society" means a society belonging to any of the categories specified in Section 74-C.
