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[Cites 0, Cited by 0] [Section 99(5)] [Section 99] [Entire Act]

State of Gujarat - Subsection

Section 99(5)(e) in The Gujarat Co-Operative Societies Act, 1961

(e)Where the conditions on which leave to defend is granted are not complied with by the defendant, the Registrar, his nominee or, as the case may be, board of nominees may pass an award against him, as if he has not been granted such leave.