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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in The Gujarat Co-Operative Societies Act, 1961

(2)To assist the Registrar in his functions under this Act, the State Government may appoint such number of Additional Registrars, Joint Registrars, Deputy Registrars, Assistant Registrars and other persons with such designations as it may think fit.