Section 90(2)(a) in The Gujarat Co-Operative Societies Act, 1961

[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Gujarat - Subsection

Section 90(2)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)having heard or given a reasonable opportunity of being heard to, the society or person or in the case of an estate its legal representative, as the case may be, against whom or which such order is proposed to be made; and

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State of Gujarat - Subsection

Section 90(2)(a) in The Gujarat Co-Operative Societies Act, 1961