Section 170 in The Gujarat Co-Operative Societies Act, 1961
170. Companies Act not to apply.
- For the removal of doubt, it is hereby declared that the provisions of the Companies Act, 1956 (I of 1956), shall not apply to societies, registered or deemed to be registered under this Act.[Schedule] [Added by Gujarat 23 of 1982][See Section 74(C)]Apex Societies(1)The Gujarat State Co-operative Land Development Bank Limited.(2)The Gujarat State Co-operative Bank Limited.(3)The Gujarat State Co-operative Consumers Federation Limited, Ahmedabad.(4)The Gujarat Pustkalaya Sahayak Sahakari Mandal Limited, Vododara.(5)The Gujarat State Co-operative Kheti Sangh Limited, Ahmedabad.(6)The Gujarat State Poultry Farmers' Co-operative Federation Limited, Bharuch.(7)The Gujarat State Co-operative Housing Finance Society Limited, Ahmedabad.(8)The Gujarat Co-operative Milk Marketing Federation Limited, Anand.(9)The Gujarat State Co-operative Marketing Federation Limited, Ahmedabad.(10)The Gujarat State Co-operative Cotton Marketing Federation Limited, Ahmedabad.(11)The Gujarat State Co-operative Oil Seeds Growers' Federation Limited, Bhavnagar.(12)The Gujarat State Co-operative Oil Industries Limited, Ahmedabad.(13)The Gujarat State Co-operative Fruits and Vegetable Federation Limited, Bardoli, District Surat.(14)The Gujarat Industrial Co-operative Bank Limited, Ahmedabad.(15)The Gujarat State Co-operative Industrial Association Limited, Ahmedabad.(16)The Gujarat State Mitha Utpadak Sahkari Sangh Limited, Surendranagar],
