Section 97(2) in The Gujarat Co-Operative Societies Act, 1961
(2)The period of limitation in the case of any dispute other than those mentioned in sub-section (1) which are required to be referred to the Registrar under Section 96 shall be regulated by the provisions of the Indian Limitation Act, 1908 (IX of 1908), as if the dispute were a suit, and the Registrar of a Civil Court.
