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[Cites 0, Cited by 1] [Section 71] [Entire Act]

State of Gujarat - Subsection

Section 71(2) in The Gujarat Co-Operative Societies Act, 1961

(2)Notwithstanding anything contained in sub-section (1), the Registrar may, with the approval of the State Co- operative Council, order a society or a class of societies to invest any funds in a particular manner, or may impose conditions regarding the mode of investment of such funds.