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[Cites 0, Cited by 8] [Section 96(1)] [Section 96] [Entire Act]

State of Gujarat - Subsection

Section 96(1)(c) in The Gujarat Co-Operative Societies Act, 1961

(c)a person, other than a member of the society, who has been granted loan by the society, or with whom the society has or had transaction under the provisions of Section 46, and any person claiming through such a person;